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[Cites 0, Cited by 0] [Section 28H(4)] [Section 28H] [Entire Act]

State of Karnataka - Subsection

Section 28H(4)(i) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(i)no drain may be closed, discontinued or destroyed by the Board under clause (a) except on condition of its providing another drain equally effectual of the drainage of the premises and communicating with any Board sewer which it thinks fit; and