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

Greater Bengaluru City Corporation -

Section 38(1) in Bangalore Water Supply and Sewerage Act, 1964

(1)The Board may, subject to the payment by the Corporation of such charges as the Board may determine, provide gratuitous supply of wholesome water to the public within the City of Bangalore and may, for that purpose, erect public hydrants or other conveniences.