Section 25(2) in Bangalore Water Supply and Sewerage Act, 1964
(2)The accounts of the Board shall be audited by [such auditors as may be appointed by the Government] [Substituted by Act 18 of 1984 w.e.f. 21.4.1984.] and any expenditure incurred [x x x] [Omitted by Act 18 of 1984 w.e.f. 21.4.1984.] in connection with such audit shall be payable by the Board [x x x] [Omitted by Act 18 of 1984 w.e.f. 21.4.1984.].
