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[Cites 0, Cited by 0] [Section 129(1)] [Section 129] [Entire Act]

Greater Bengaluru City Corporation -

Section 129(1)(e) in Bangalore Water Supply and Sewerage Act, 1964

(e)so far as it appears necessary or expedient in connection with any of the matters aforesaid, for varying the powers or jurisdiction of any authority and empowering other authorities to exercise such jurisdiction as may be specified in such order.