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

Greater Bengaluru City Corporation -

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

(d)if after receipt of a notice from the Board requiring him to refrain from so doing, the owner or occupier continues to use the water or to permit it to be used in contravention of the provisions of this Act or any rule made there-under;