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 47] [Entire Act] Greater Bengaluru City Corporation - Section 47(3) in Bangalore Water Supply and Sewerage Act, 1964 (3)[ The use, maintenance and testing of meters shall be regulated by bye-laws made in this behalf.] [Substituted by Act 6 of 1966 w.e.f. 17.3.1966.]
