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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Greater Bengaluru City Corporation -

Section 3(1) in Bangalore Water Supply and Sewerage Act, 1964

(1)The State Government shall as soon as may be after the commencement of this Chapter, constitute by notification in the official Gazette a Board by the name of "The Bangalore Water Supply and Sewerage Board".