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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

Greater Bengaluru City Corporation -

Section 3(3)(c) in Bangalore Development Authority Act, 1976

(c)an engineer who shall be an officer of the Karnataka Engineering Service or an officer employed in any undertaking owned or controlled by the State Government not below the rank of a Chief Engineer;