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Greater Bengaluru City Corporation -

Section 319 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

319. 245

Sanction of bye-laws by the Government.-No bye-law made by thecorporation under this Act shall have any validity unless and until it is sanctioned by theGovernment:Provided that, if the sanction is not accorded within one month the bye-