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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

Greater Bengaluru City Corporation -

Section 32(2)(d) in Bangalore Development Authority Act, 1976

(d)the arrangement to be made for levelling, paving, metalling, flagging, channelling, sewering, draining, conserving and lighting the streets and for adequate drinking water supply.