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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Greater Bengaluru City Corporation -

Section 21(1) in Bangalore Water Supply and Sewerage Act, 1964

(1)The Board may from time to time, with the previous sanction of the State Government and subject to the provisions of this Act and to such conditions as may be prescribed by rules in this behalf, borrow any sum required for the purposes of this Act.