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 2] [Entire Act] Greater Bengaluru City Corporation - Section 2(20) in Bangalore Water Supply and Sewerage Act, 1964 (20)'Sanitary Engineer' means the officer appointed by the Board to be the Sanitary Engineer and includes any officer placed in additional charge of the duties of the Sanitary Engineer;
