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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Greater Bengaluru City Corporation -

Section 17(3) in Bangalore Water Supply and Sewerage Act, 1964

(3)The State Government shall as soon as may be after receipt of the said statement cause it to be laid on the table of both Houses of the State Legislature; and the said statement shall be open to discussion therein, but shall not be subject to vote.