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[Cites 0, Cited by 0] [Section 86] [Entire Act]

Greater Bengaluru City Corporation -

Section 86(1) in Bangalore Water Supply and Sewerage Act, 1964

(1)The Board shall, before such date and in such form as may be prescribed by rules, submit to the State Government an annual report upon such matters as may be prescribed by rules, and the State Government shall cause such report to be published in the official Gazette.