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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

Greater Bengaluru City Corporation -

Section 29(1)(i) in Bangalore Development Authority Act, 1976

(i)the powers and functions of the Corporation (including the power to levy, assess and collect property tax) or a standing committee thereof under the Karnataka Municipal Corporations Act 1976 shall be exercised and discharged by the Authority ; and