Section 86(3) in Bangalore Water Supply and Sewerage Act, 1964
(3)The Board shall furnish to the State Government at such times and in such form and manner [x x x] [Omitted by Act 6 of 1966 w.e.f. 17.3.1966.] as the State Government may direct, such statistics and returns, and such particulars in regard to any proposed or existing scheme, as the State Government may from time to time require.
