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 39(1)] [Section 39] [Entire Act] Greater Bengaluru City Corporation - Section 39(1)(b) in Bangalore Water Supply and Sewerage Act, 1964 (b)with the consent of every owner and occupier of any land not forming part of a street, in, over or on that land,