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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Greater Bengaluru City Corporation -

Section 18(1) in Bangalore Water Supply and Sewerage Act, 1964

(1)Save where in the opinion of the Board circumstances of extreme urgency have arisen, no sum exceeding [one lakh of rupees] [Substituted by Act 6 of 1966 w.e.f. 17.3.1966.] on account of recurring expenditure or exceeding [five lakhs of rupees] [Substituted by Act 6 of 1966 w.e.f. 17.3.1966.] on account of non-recurring expenditure shall be expended by the Board in any year of account unless such sum has been included in a statement submitted under sub-section (1) or sub-section (5) of section 17.