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[Cites 0, Cited by 0] [Section 7(7)] [Section 7] [Entire Act]

Greater Bengaluru City Corporation -

Section 7(7)(c) in Bangalore Mahanagara Palike Building Bye-laws 2003

(c)if the building is proposed on any area filled up with filthy and offensive matter without a certificate from the Health Officer and Corporation Engineer to the effect that it is fit to be built upon from health and sanitary point of view;