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[Cites 0, Cited by 0] [Section 79] [Entire Act]

Greater Bengaluru City Corporation -

Section 79(2) in Bangalore Water Supply and Sewerage Act, 1964

(2)The expenses incurred or likely to be incurred by the Board in the execution of any such work shall be payable by the said person and the expenses incurred by the Board in connection with the maintenance of such work shall be payable by the person or persons enjoying such amenities and conveniences rendered possible by such work.