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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Greater Bengaluru City Corporation -

Section 4(1) in Bangalore Metropolitan Region Development Authority Act, 1985

(1)Subject to the pleasure of the Government, the members appointed under items (u), (v) and (w) of sub-section (3) of section 3 shall hold office for a period of three years from the date on which they assume office and shall be eligible for re-appointment under such conditions as may be prescribed.