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 0] [Section 65B] [Entire Act] Greater Bengaluru City Corporation - Section 65B(4) in Bangalore Development Authority Act, 1976 (4)Government may at any time , on further representation by the Authority or otherwise, revise, modify or revoke an order passed under subsection (3).
