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[Cites 0, Cited by 0] [Section 70(1)] [Section 70] [Entire Act]

Greater Bengaluru City Corporation -

Section 70(1)(a) in Bangalore Development Authority Act, 1976

(a)the summoning and holding of meetings of the Authority the time and place where such meetings are to be held, the conduct of business at such meeting and the number of members necessary to form a quorum thereat;