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[Cites 0, Cited by 0] [Section 83] [Entire Act]

Greater Bengaluru City Corporation -

Section 83(a) in Bangalore Water Supply and Sewerage Act, 1964

(a)wilfully obstruct any person acting under the authority of the Board in setting out the lines of any works or pull up or remove any pillar, post or stake fixed in the ground for the purpose of setting out lines of such work, or deface or destroy any works made for the same purpose; or