Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 41] [Entire Act]

Greater Bengaluru City Corporation -

Section 41(3) in Bangalore Water Supply and Sewerage Act, 1964

(3)As soon as any such hydrant is completed, the Water-Supply Engineer shall deposit a key thereof at each place where a public fire engine is kept and in such other places as he deems necessary.