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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

Greater Bengaluru City Corporation -

Section 9(1)(ix) in Bangalore Metropolitan Region Development Authority Act, 1985

(ix)to co-ordinate the activities of the Bangalore Development Authority, the Corporation of the City of Bangalore, the Bangalore Water Supply and Sewerage Board, [“the Karnataka Slum Development Board and the Karnataka Power Transmission Corporation limited and Bangalore Electricity Supply Company”] [Substituted by Act 5 of 2017 w.e.f. 04.01.2017.] the Karnataka Industrial Areas Development Board, the Karnataka State Road Transport Corporation and such other bodies as are connected with developmental activities in the Bangalore Metropolitan Region.