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[Cites 0, Cited by 0] [Section 71] [Entire Act]

Greater Bengaluru City Corporation -

Section 71(2) in Bangalore Water Supply and Sewerage Act, 1964

(2)Where no cause is shown within the specified period or the cause shown appears to the Board invalid or insufficient, the Board may by order in writing either authorise the owner of the premises to use the drain or declare him to be a joint owner thereof.