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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Greater Bengaluru City Corporation -

Section 35(1) in Bangalore Water Supply and Sewerage Act, 1964

(1)The Chief Engineer may, with the sanction of the Board, supply water for any purpose other than a domestic purpose on such terms and conditions consistent with this Act and the regulations made thereunder on receiving a written application specifying the purpose for which such supply is required and the quantity likely to be consumed.