Section 15(3)(b) in Bangalore Water Supply and Sewerage Act, 1964

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Greater Bengaluru City Corporation -

Section 15(3)(b) in Bangalore Water Supply and Sewerage Act, 1964

(b)for a supply, as far as possible, of wholesome water otherwise than in pipes in every part of the Bangalore Metropolitan Area in which there are houses, for the domestic purposes of the occupants thereof, and to which it is not practicable to provide a supply in pipes at a reasonable cost, and in which danger to health arises from the insufficiency or unwholesomeness of the existing supply and a public supply is required and can be provided at a reasonable cost, and for securing that such supply is available within a reasonable distance of every house in that part.

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Greater Bengaluru City Corporation -

Section 15(3)(b) in Bangalore Water Supply and Sewerage Act, 1964