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[Cites 0, Cited by 0] [Section 57(3)] [Section 57] [Entire Act]

Greater Bengaluru City Corporation -

Section 57(3)(b) in Bangalore Water Supply and Sewerage Act, 1964

(b)fill in, re-instate and make good at his own cost and with the least practicable delay, and land opened, broken up or removed for the purpose of placing or carrying such pipe; and