Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 66(1)] [Section 66] [Entire Act] Greater Bengaluru City Corporation - Section 66(1)(ii) in Bangalore Water Supply and Sewerage Act, 1964 (ii)any liquid or other matter the discharge of which into Board sewers is prohibited by or under this Act or any other law.