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[Cites 0, Cited by 0] [Section 28H(4)] [Section 28H] [Entire Act]

State of Karnataka - Subsection

Section 28H(4)(b) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(b)that such drain shall, from such date as may be specified in the notice in this behalf, be used for the drainage of filth and polluted water only or of rain water and unpolluted sub-soil water only: