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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Greater Bengaluru City Corporation -

Section 7(2) in Bangalore Water Supply and Sewerage Act, 1964

(2)A District Judge nominated under sub-section (1) shall, before making his report under that sub-section to the State Government in relation to any transaction, give all parties interested in the transaction a reasonable opportunity of being heard.