Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 83] [Entire Act] Greater Bengaluru City Corporation - Section 83(c) in Bangalore Water Supply and Sewerage Act, 1964 (c)unlawfully obstruct the flow of or flush, draw off, divert or take sewage from any sewage work belonging to the Board; or
