Section 60(1)(a) in Bangalore Water Supply and Sewerage Act, 1964

[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

Greater Bengaluru City Corporation -

Section 60(1)(a) in Bangalore Water Supply and Sewerage Act, 1964

(a)wilfully obstruct any person acting under the authority of the Board in setting out the lines of any works or pull up or remove any pillar, post or stake fixed in the ground for the purpose of setting out the lines of such work, or deface or destroy any works made for the same purpose; or

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Greater Bengaluru City Corporation -

Section 60(1)(a) in Bangalore Water Supply and Sewerage Act, 1964