Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 169] [Entire Act] Greater Bengaluru City Corporation - Section 169(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020 (2)The procedure to be adopted by the Ward Committee in the transaction of itsbusiness shall be such as may be prescribed.
