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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Greater Bengaluru City Corporation -

Section 10(3) in Bangalore Development Authority Act, 1976

(3)Every contract or agreement on behalf of the Authority, other than a contact or agreement referred to in sub-section (1), shall be in writing and shall be signed by the Commissioner and sealed with the common seal of the Authority.