Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 53] [Entire Act] Greater Bengaluru City Corporation - Section 53(3) in Bangalore Water Supply and Sewerage Act, 1964 (3)The expenses of cutting off the supply shall be payable by the owner and occupier of the premises jointly and severally.
