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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Greater Bengaluru City Corporation -

Section 10(1) in Bangalore Metropolitan Region Development Authority Act, 1985

(1)Notwithstanding anything contained in any law for the time being in force, except with the previous permission of the Authority, no authority or person shall undertake any development within the Bangalore Metropolitan Region of the types as the Authority may from time to time specify by notification published in the official Gazette.