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[Cites 0, Cited by 0] [Section 162] [Entire Act]

Greater Bengaluru City Corporation -

Section 162(7) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(7)The Chief Commissioner may, with the approval of the standingcommittee concerned, by order in writing empower any corporation officer toexercise, perform or discharge any such power, duty or function under his controland subject to his revision and to such conditions and limitation, if any, as he