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

Greater Bengaluru City Corporation -

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

(f)if the owner or occupier refuses to admit the Board or any person authorised by it in this behalf into the premises which it or he proposes to enter for the purpose of executing any work or of placing or removing any apparatus or of making any examination or inquiry in connection with the water supply or prevents the Water Supply Engineer or any person authorised by the Board doing such work, from placing or removing such apparatus or making such examination or inquiry;