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[Cites 0, Cited by 9] [Section 17] [Entire Act]

Greater Bengaluru City Corporation -

Section 17(2) in Bangalore Development Authority Act, 1976

(2)A copy of the said notification shall be sent to the Corporation which shall, within thirty days from the date of receipt thereof, forward to the Authority for transmission to the Government as hereinafter provided, any representation which the Corporation may think fit to make with regard to the scheme.