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 2] [Entire Act]

Greater Bengaluru City Corporation -

Section 2(4) in Bangalore Water Supply and Sewerage Act, 1964

(4)'Chief Engineer' means the officer appointed or authorised by the Board to perform the functions of the Chief Engineer under this Act and includes an officer placed in additional charge of the duties of the Chief Engineer;