Section 65(1)(b) in Bangalore Water Supply and Sewerage Act, 1964

[Cites 0, Cited by 0] [Section 65(1)] [Section 65] [Entire Act]

Greater Bengaluru City Corporation -

Section 65(1)(b) in Bangalore Water Supply and Sewerage Act, 1964

(b)any chemical, refuse or waste steam, or any liquid of [such temperature as may be specified by notification by the Board] [Substituted by Act 6 of 1966 w.e.f. 17.3.1966.], being refuse or steam which, or a liquid which when so heated, is, either alone or in combination with the contents of the sewer, dangerous, or the cause of a nuisance, or prejudicial to health; or

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Greater Bengaluru City Corporation -

Section 65(1)(b) in Bangalore Water Supply and Sewerage Act, 1964