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[Cites 0, Cited by 0] [Section 102] [Entire Act]

NCT Delhi - Subsection

Section 102(3) in The Delhi Water Board Act, 1998

(3)The expenses incurred by the Board in so doing shall be paid by the owner of the street or of the structure or as the case may be, by the railway administration, telegraph authority, electricity administration or the person offending and shall be recovered in accordance with the rules which may be specified under this Act.