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[Cites 0, Cited by 0] [Section 217] [Entire Act]

Greater Bengaluru City Corporation -

Section 217(6) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(6)If the zonal committee does not refuse sanction within sixty daysfrom the receipt of the application under sub-section (1) or from the receipt of allthe information asked for under sub-section (5), such sanction shall be deemed to