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[Cites 0, Cited by 0] [Section 127(2)] [Section 127] [Entire Act]

Greater Bengaluru City Corporation -

Section 127(2)(b) in Bangalore Water Supply and Sewerage Act, 1964

(b)all obligations and liabilities incurred, all contracts entered into, all matters and things engaged to be done by, with, or for the Corporation in connection with the sewerage undertaking, shall be deemed to have been incurred, entered into or engaged to be done, by, with, or for the Board;