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

Greater Bengaluru City Corporation -

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

(c)all property, movable and immovable, and all interests of whatsoever nature and kind therein vested in the Corporation in so far as they relate to the sewerage undertaking shall, with all rights of whatsoever description used, enjoyed or possessed by the Corporation in respect of the sewerage undertaking, vest in the Board;