Section 28A in Bangalore Development Authority Act, 1976
28A. Duty to maintain streets etc.-
It shall be incumbent on the Authority to make reasonable and adequate provision by any means or measures which it is lawfully competent to use or take, for the following matters, namely:-(a)the maintenance, keeping in repair, lighting and cleansing of the streets formed by the Authority till such streets are vested in the Corporation; and(b)the drainage, sanitary arrangement and water supply in respect of the streets formed by the Authority.
