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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Greater Bengaluru City Corporation -

Section 38(2) in Bangalore Water Supply and Sewerage Act, 1964

(2)The Water-Supply Engineer may, in consultation with the Commissioner of the Corporation, close a public hydrant or other convenience when it is no longer required for the supply of wholesome water to the public.