Section 28H(2)(b) in Karnataka Urban Water Supply and Drainage Board Act, 1973

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State of Karnataka - Subsection

Section 28H(2)(b) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(b)Where, in any case not provided for in clause (a), any premises are, in the opinion of the Board, without sufficient means of effectual drainage, it may, by written notice, require the owner of the premises,-

(i)to construct a drain upto a point to be prescribed in such notice but not at a distance of more than thirty five meters from any part of the premises; or

(ii)to construct a closed cesspool or soakage pit and drain or drains emptying into such cesspool or soakage pit.

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State of Karnataka - Subsection

Section 28H(2)(b) in Karnataka Urban Water Supply and Drainage Board Act, 1973