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[Cites 0, Cited by 0] [Section 127(2)] [Section 127] [Entire Act]

Greater Bengaluru City Corporation -

Section 127(2)(d) in Bangalore Water Supply and Sewerage Act, 1964

(d)all rates, fees, rents and other sums of money due to the Corporation in connection with the sewerage undertaking shall be deemed to be due to the Board;