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 5] [Entire Act] Greater Bengaluru City Corporation - Section 7 in Bangalore Development Authority Act, 1976 7. Eligibility for reappointment.- Any person ceasing to be a member shall, unless disqualified under section 4, be eligible for reappointment as a member.
