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[Cites 0, Cited by 0] [Section 28C(1)] [Section 28C] [Entire Act]

State of Karnataka - Subsection

Section 28C(1)(b) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(b)with the consent of the owner and occupier on any land not forming part of a street and may, from time to time, inspect, repair, alter or renew or may, at any time, remove any main or sewer so laid whether by virtue of this section or otherwise :