Section 28H(1)(a) in Karnataka Urban Water Supply and Drainage Board Act, 1973

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State of Karnataka - Subsection

Section 28H(1)(a) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(a)Subject to such conditions as may be prescribed by regulations made in this behalf, the owner or occupier of any premises having a private drain, or the owner of any private drain within a local area may apply to the Board to have his drain made to communicate with the Board sewers and thereby to discharge foul water and surface water from that premises or that private drain:

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State of Karnataka - Subsection

Section 28H(1)(a) in Karnataka Urban Water Supply and Drainage Board Act, 1973