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[Cites 0, Cited by 0] [Section 92] [Entire Act]

Greater Bengaluru City Corporation -

Section 92(3) in Bangalore Water Supply and Sewerage Act, 1964

(3)The person so authorised shall, in exercising any power conferred by this section, do as little damage as may be, and compensation shall be payable by the Board in accordance with regulations made in this behalf to the owner or occupier of such land or to both for any such damage, whether permanent or temporary.