Section 69(2)(k) in Karnataka Urban Water Supply and Drainage Board Act, 1973

[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

(k)the power of the Board,-

(i)to stop the supply of water, whether for domestic purpose or not, or for gratuitous use;

(ii)to prohibit the sale and use of water for the purpose of business;

(iii)to alter the position of connections;

(iv)to take charge of private connections;

(v)to provide water by hydrants;

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