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Greater Bengaluru City Corporation -

Section 55 in Bangalore Water Supply and Sewerage Act, 1964

55. Non-liability of Board when supply reduced or not made in certain cases.

- The Board shall not be liable to any penalty or damages for cutting off the supply of water or for not supplying water in the case of unusual drought, other unavoidable cause or accident, or the necessity for relaying or repairing pipes.