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 46(2)] [Section 46] [Entire Act] Greater Bengaluru City Corporation - Section 46(2)(a) in Bangalore Water Supply and Sewerage Act, 1964 (a)a stopcock in private premises shall be placed as near as is reasonably practicable to the street from which the service pipe enters those premises; and