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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

Greater Bengaluru City Corporation -

Section 53(1)(g) in Bangalore Water Supply and Sewerage Act, 1964

(g)if any pipes, taps, works or fittings connected with the water supply are found on examination by the Board or any person authorised by it to be out of repair to such an extent as to cause waste or contamination of water;