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[Cites 0, Cited by 0] [Section 55B] [Entire Act]

State of Karnataka - Subsection

Section 55B(2) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(2)In the exercise of the powers conferred upon it by this section, the Board shall cause as little damage and inconvenience as may be possible, and shall make full compensation for any damage or inconvenience caused by it.]