Section 320 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
320. laws shall be deemed to have been sanctioned.
Conditions precedent to making of bye-laws.-The power to make byelaws under this Act is subject to the conditions, -(1)that a draft of the proposed bye-law is published in the Official Gazette and inthe local newspapers;(2)that the draft shall not further proceed until after the expiration of a period ofthirty days from the publication thereof in the Official Gazette or of such longerperiod as the corporation may appoint;(3)that for at least thirty days, during such period a printed copy of the draftshall be kept at the corporation office for public inspection and all persons are
