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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Greater Bengaluru City Corporation -

Section 11(4) in Bangalore Metropolitan Region Development Authority Act, 1985

(4)All moneys received by or on behalf of the Authority by virtue of this Act, and all interests, profits, and other moneys accruing to or borrowed by the Authority, shall be credited to the Fund.