Section 28A(4)(a) in Karnataka Urban Water Supply and Drainage Board Act, 1973

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State of Karnataka - Subsection

Section 28A(4)(a) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(a)No person shall, except with the permission duly obtained from the Board or the Executive Engineer,-

(i)enter on any land vested in the Board along which a conduit or pipe or sewer runs or on any premises connected with water supply or drainage;

(ii)construct any building, well or other structure or street over any main or sewer belonging to the Board.