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 182] [Entire Act] Greater Bengaluru City Corporation - Section 182(9) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020 (9)An order of dissolution of the corporation under sub-section (1) together with astatement of the reasons therefor shall be laid before both Houses of the State
