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[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

Greater Bengaluru City Corporation -

Section 68(1)(b) in Bangalore Water Supply and Sewerage Act, 1964

(b)there have been provided and set up on such premises such appliances and fittings as may appear to the Board to be necessary for the purposes of gathering or receiving the filth and other polluted and obnoxious matter from, and conveying the same off, the said premises and of effectually flushing the drain of the said premises and every fixture connected therewith.