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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Greater Bengaluru City Corporation -

Section 29(2) in Bangalore Water Supply and Sewerage Act, 1964

(2)If any building, wall or other structure be so erected or any street be so constructed, the Water Supply Engineer may cause the same to be removed or otherwise dealt with as the Water Supply Engineer deems fit and the expenses thereby incurred shall be paid by the persons contravening the provisions of sub-section (1).