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[Cites 0, Cited by 0] [Section 66D] [Entire Act]

State of Karnataka - Subsection

Section 66D(4) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(4)For the purpose of enabling any document to be served on the owner of any premises the Executive Engineer or any other officer authorized or empowered to do so may by notice in writing require the occupier of the premises to state the name and address of the owner thereof.