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 28E] [Entire Act] State of Karnataka - Subsection Section 28E(5) in Karnataka Urban Water Supply and Drainage Board Act, 1973 (5)The expenses of cutting off of the supply shall be payable by the owner and the occupier of the premises jointly and severally.
