Section 29(2) in Bangalore Development Authority Act, 1976
(2)On the making of a declaration under sub-section (1), notwithstanding anything contained in any other law for the time being in force, the Corporation, any standing committee thereof or the Commissioner of the Corporation, shall not be competent to exercise or discharge the powers or functions conferred or imposed on the Authority orvthe Commissioner, as the case may be, by such declaration.
