Section 40(2)(c) in Bangalore Development Authority Act, 1976

[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

Greater Bengaluru City Corporation -

Section 40(2)(c) in Bangalore Development Authority Act, 1976

(c)such contributions as the Corporation or a local authority may, from time to time, be called upon by the Government to make after consideration by the Government of the relief or addition to the Municipal resources accruing or likely to accrue as the result of development schemes undertaken by the Authority; and

Legal Document View

Unlock Advanced Research with PRISMAI

Greater Bengaluru City Corporation -

Section 40(2)(c) in Bangalore Development Authority Act, 1976