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[Cites 0, Cited by 0] [Section 119] [Entire Act]

Greater Bengaluru City Corporation -

Section 119(2) in Bangalore Water Supply and Sewerage Act, 1964

(2)The Chief Engineer or any other officer or officers notified by the Board in this behalf may also exercise any power or perform any function which the Water Supply Engineer or the Sanitary Engineer may exercise or perform under this Act or any rule or regulation made thereunder.