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[Cites 0, Cited by 0] [Section 64] [Entire Act]

Greater Bengaluru City Corporation -

Section 64(2) in Bangalore Water Supply and Sewerage Act, 1964

(2)The Board shall maintain and keep in repair all Board sewers and sewage disposal works and shall construct as many new drains and sewage disposal works as may from time to time be necessary for effectual sewerage and sewage disposal of the Bangalore Metropolitan Area.