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[Cites 0, Cited by 0] [Section 52] [Entire Act]

Greater Bengaluru City Corporation -

Section 52(2) in Bangalore Water Supply and Sewerage Act, 1964

(2)No latrine, or cesspool shall be constructed or made within six meters of any water pipe or cistern or in any position where the pipe or cistern is likely to be injured or the water therein polluted.