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[Cites 0, Cited by 0] [Section 133] [Entire Act]

Greater Bengaluru City Corporation -

Section 133(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(2)The Government, if it is of the opinion that the corporation has failedto manage any property belonging to itself, shall have the power to issuedirections to the corporation to transfer such properties to the Government.