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

Greater Bengaluru City Corporation -

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

(e)all suits, prosecutions and other legal proceedings instituted or which might have been instituted by or against the Corporation, so far as it relates to the sewerage undertaking may be continued or be instituted by or against the Board.