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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Greater Bengaluru City Corporation -

Section 2(11) in Bangalore Water Supply and Sewerage Act, 1964

(11)'main' means a pipe laid [x x x] [Omitted by Act 6 of 1966 w.e.f. 17.3.1966.] for the purpose of giving a general supply of water as distinct from a supply to individual consumers and includes any apparatus used in connection with such a pipe;