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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Greater Bengaluru City Corporation -

Section 5(3) in Bangalore Water Supply and Sewerage Act, 1964

(3)A disclosure referred to in the proviso to sub-section (2) shall forthwith be recorded in the minutes of the Board and communicated to the State Government and the State Government may thereupon give such directions as it may deem proper.