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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Greater Bengaluru City Corporation -

Section 9(2) in Bangalore Development Authority Act, 1976

(2)Every committee appointed under the sub-section (1) shall conform to any instructions that may from time to time be given to it by the Authority and the Authority may at any time alter the constitution of any committee so appointed or rescind any such appointment. The Chairman shall be the President of every such committee.