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[Cites 0, Cited by 0] [Section 45] [Entire Act]

Greater Bengaluru City Corporation -

Section 45(3) in Bangalore Water Supply and Sewerage Act, 1964

(3)If an owner upon whom a notice has been served under sub-section (2) fails to comply therewith the Board may itself execute the work which the owner was required to execute and recover the expenses reasonably incurred by it in executing the work as an arrear of water rate under this Act.