Section 112 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
112. Commissioner shall not be bound to give effect to the resolution.
The Corporation may call for extracts from proceedings, etc., from thestanding committee, etc.- The corporation may at any time call for any extract fromany proceedings of any committee constituted under this Act, and any return, statement,account or report concerning or connected with any matter with which any suchcommittee is empowered by or under this Act to deal; and every such requisition shall be
