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 76] [Entire Act] Greater Bengaluru City Corporation - Section 76(2) in Bangalore Development Authority Act, 1976 (2)On such repeal the Board costituted under the said Act shall stand dissolved and all the members thereof including the Chairman shall cease to hold office.
