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[Cites 0, Cited by 0] [Section 172] [Entire Act]

Greater Bengaluru City Corporation -

Section 172(4) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(4)If the Corporation fails to pay the amount required to be paid undersubsection (3), the Government may direct the officer having custody of thecorporation fund to pay such amount or so much thereof as is possible from the