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[Cites 0, Cited by 19] [Section 17] [Entire Act]

Greater Bengaluru City Corporation -

Section 17(3) in Bangalore Development Authority Act, 1976

(3)The Authority shall also cause a copy of the said notification to be published in the official Gazette and affixed in some conspicuous part of its own office, the Deputy Commissioner’s Office, the office of the Corporation and in such other places as the Authority may consider necessary.