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[Cites 0, Cited by 0] [Section 84A(1)] [Section 84A] [Entire Act]

Greater Bengaluru City Corporation -

Section 84A(1)(a) in Bangalore Water Supply and Sewerage Act, 1964

(a)the regulation or prohibition of the discharge or deposit of offensive or obstructive matter polluted water or other polluted and obnoxious matter into sewers;