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[Cites 0, Cited by 0] [Section 170] [Entire Act]

Greater Bengaluru City Corporation -

Section 170(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(2)The qualifications and disqualifications prescribed for getting electedas member of Corporation and for holding the office as Member of Corporationunder the relevant provisions of the Act shall apply mutatis mutandis for therepresentative of the Area Sabha.