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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Greater Bengaluru City Corporation -

Section 76(3) in Bangalore Water Supply and Sewerage Act, 1964

(3)The expenses incurred by the Board in so doing shall be paid by the owner of the private street or of the building, fence, wall or other structure or, as the case may be, by the person offending and shall be recoverable as an arrear of charges payable under this Act.