Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] Greater Bengaluru City Corporation - Section 9(2) in Bangalore Water Supply and Sewerage Act, 1964 (2)For the purposes of this Act and the Land Acquisition Act, 1894, the Board shall be deemed to be a local authority.
