Section 7(1) in Bangalore Water Supply and Sewerage Act, 1964
(1)The State Government may declare void any transaction in connection with which a member has been removed under [x x x] [Omitted by Act 6 of 1966 w.e.f. 17.3.1966.] clause (e) of sub-section (1) of section 6 after considering the report on the facts of the case made to it by a District Judge nominated by it in this behalf.
