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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

Greater Bengaluru City Corporation -

Section 44(1)(b) in Bangalore Water Supply and Sewerage Act, 1964

(b)he shall lay the supply pipe at his own expense, having first obtained, as respects any land not forming part of a street, the consent of the owners or occupiers thereof: