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[Cites 0, Cited by 0] [Section 47] [Entire Act]

Greater Bengaluru City Corporation -

Section 47(2) in Bangalore Water Supply and Sewerage Act, 1964

(2)[ The cost of meters, the expense of their installation, and the rent payable for use of meters, shall be such as may be prescribed by regulations, and shall be paid by the owner of the premises.] [Substituted by Act 6 of 1966 w.e.f. 17.3.1966.]