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[Cites 0, Cited by 0] [Section 73] [Entire Act]

Greater Bengaluru City Corporation -

Section 73(a) in Bangalore Water Supply and Sewerage Act, 1964

(a)require any courtyard, alley or passage between two or more buildings to be paved by the owner or owners of such buildings with such materials and in such manner as may be approved by the Board, and