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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Greater Bengaluru City Corporation -

Section 18(2) in Bangalore Water Supply and Sewerage Act, 1964

(2)Where any such sum is expended under circumstances of extreme urgency, a report thereon indicating the source from which it is proposed to meet the expenditure shall be made so soon as practicable to the State Government.