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 165] [Entire Act] Greater Bengaluru City Corporation - Section 165(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020 (3)The Chief Commissioner shall have the power to review and nullifythe decisions of the Zonal Committee if it is of the opinion that such decisions are
