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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Greater Bengaluru City Corporation -

Section 6(5) in Bangalore Water Supply and Sewerage Act, 1964

(5)If the Board fails to carry out its functions, or refuses or fails to follow the directions issued by the State Government under section 89, the State Government may remove the Chairman and the members of the Board and appoint a Chairman and members in their places.