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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Greater Bengaluru City Corporation -

Section 9(1) in Bangalore Water Supply and Sewerage Act, 1964

(1)The Board shall be a body corporate having perpetual succession and a common seal, with power subject to the provisions of this Act and the rules made thereunder, to acquire and hold and dispose of property, both movable and immovable, and shall by the said name sue and be sued.