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[Cites 0, Cited by 0] [Section 53] [Entire Act]

Greater Bengaluru City Corporation -

Section 53(1) in Bangalore Development Authority Act, 1976

(1)The Authority in order to carry out the purpose of this Act may issue directions to the Bangalore Water Supply and Sewerage Board, Karnataka Electricity Board and such other bodies as are connected with developmental activities in the City and provide the funds required to comply with the same.