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[Cites 0, Cited by 0] [Section 28F] [Entire Act]

State of Karnataka - Subsection

Section 28F(3) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(3)When any work is executed except in accordance with the provisions of subsection (1), such work shall be liable to be dismantled at the discretion of the Board without prejudice to the right of the Board to prosecute under this Act the person at whose instance such work has been executed.