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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Greater Bengaluru City Corporation -

Section 7(1) in Bangalore Metropolitan Region Development Authority Act, 1985

(1)The Authority may from time to time appoint committees consisting of such members as it thinks fit and may with the approval of the Government associate with such committee in such manner and for such period as may be prescribed, any person or persons whose assistance or advice it may desire and refer to such committees for inquiry and report any subject relating to the purposes of this Act.