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[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

Greater Bengaluru City Corporation -

Section 75(2)(b) in Bangalore Development Authority Act, 1976

(b)all liabilities enforceable against the Authority shall be enforceable against the Government to the extent of the properties, funds and dues vested in and realised by the Government.