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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Greater Bengaluru City Corporation -

Section 18(3) in Bangalore Metropolitan Region Development Authority Act, 1985

(3)Any dispute which arises between the Authority and the Boards or other bodies referred to in sub-section (1) in respect of the directions issued to them shall be determined by the State Government whose decision shall be final.