Section 7 in Bangalore Water Supply and Sewerage Act, 1964
7. Power of State Government to declare certain transactions void.
(1)The State Government may declare void any transaction in connection with which a member has been removed under [x x x] [Omitted by Act 6 of 1966 w.e.f. 17.3.1966.] clause (e) of sub-section (1) of section 6 after considering the report on the facts of the case made to it by a District Judge nominated by it in this behalf.(2)A District Judge nominated under sub-section (1) shall, before making his report under that sub-section to the State Government in relation to any transaction, give all parties interested in the transaction a reasonable opportunity of being heard.(3)Where a transaction is declared void under this section it shall not be enforceable by any party to the transaction but the provisions of section 65 of the Indian Contract 12 Act, 1872, shall, so far as may be, apply to such transaction as they apply to an agreement which is discovered to be void or a contract which becomes void.(4)The decision of the State Government declaring any transaction void under this section shall be final and shall not be called in question in any Court.
