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

Greater Bengaluru City Corporation -

Section 92(2) in Bangalore Water Supply and Sewerage Act, 1964

(2)The person so authorised shall, before entering on any such land, state the purpose thereof, and shall, if so required by the owner or occupier thereof, fence off so much of the land as may be required for such purpose.