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[Cites 0, Cited by 0] [Section 63(4)] [Section 63] [Entire Act]

Greater Bengaluru City Corporation -

Section 63(4)(b) in Bangalore Water Supply and Sewerage Act, 1964

(b)for the use of the owner or occupier of such premises or not, shall, unless the Corporation has otherwise determined, or does at any time otherwise determine, vest in the Board.