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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

Greater Bengaluru City Corporation -

Section 53(1)(h) in Bangalore Water Supply and Sewerage Act, 1964

(h)if the owner or occupier causes pipes, taps, works or fittings connected with the Board water supply to be placed, removed, repaired or otherwise interfered with in contravention of the provisions of this Act or of the rules or regulations made thereunder: