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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

Greater Bengaluru City Corporation -

Section 15(2)(c) in Bangalore Water Supply and Sewerage Act, 1964

(c)for preparing and carrying out schemes [x x x] [Omitted by Act 6 of 1966 w.e.f. 17.3.1966.], for the proper sewerage of, and the disposal of the sewage of, the Bangalore Metropolitan Area.