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[Cites 0, Cited by 0] [Section 63] [Entire Act]

Greater Bengaluru City Corporation -

Section 63(3) in Bangalore Water Supply and Sewerage Act, 1964

(3)For the purposes of enlarging, deepening or otherwise repairing or maintaining any such sewer or sewage disposal work so much of the sub-soil appertaining thereto as may be necessary for the said purpose shall be deemed also to vest in the Board.