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[Cites 0, Cited by 0] [Section 2(6)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(6)(a) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(a)where the premises supplied with water abuts the street in which the main is laid, and the service pipe enters that premises otherwise than through the outer wall of a building on the street and has a stopcock placed in that premises and as near to the boundary of the street as is reasonably practicable, so much of the service pipe as lies between the main and that stopcock;