Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] Greater Bengaluru City Corporation - Section 7(4) in Bangalore Water Supply and Sewerage Act, 1964 (4)The decision of the State Government declaring any transaction void under this section shall be final and shall not be called in question in any Court.
