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 235] [Entire Act] Greater Bengaluru City Corporation - Section 235(7) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020 (7)Such a plan shall be regularly monitored and reviewed under theaegis of the Zonal Commissioner and he may appoint such other officers on hisbehalf to carry out the said review.
