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[Cites 0, Cited by 0] [Section 87(2)] [Section 87] [Entire Act]

Greater Bengaluru City Corporation -

Section 87(2)(a) in Bangalore Water Supply and Sewerage Act, 1964

(a)the powers of the Chairman and the term of office of the Chairman and other members of the Board, the conditions under which they shall be eligible for reappointment and their remuneration, allowances and other conditions of service;