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[Cites 0, Cited by 4] [Section 15] [Entire Act]

Greater Bengaluru City Corporation -

Section 15(3) in Bangalore Development Authority Act, 1976

(3)Notwithstanding anything in this Act or in any other law for the time being in force, the Government may, whenever it deems necessary require the Authority to take up any development scheme or work and execute it subject to such terms and conditions as may be specified by the Government.