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[Cites 0, Cited by 0] [Section 51] [Entire Act]

Greater Bengaluru City Corporation -

Section 51(4) in Bangalore Development Authority Act, 1976

(4)The Government may after consideration of the recommendations of the Art Commission and after giving an opportunity to the Authority to make any representation issue such directions to the Authority as it may think fit and the Authority shall comply with every such direction.