Section 29(1) in Bangalore Development Authority Act, 1976
(1)In any area or part thereof to which this Act applies, the Government may, by notification, declare that from such date and for such period as amy be specified therein and subject to such restrictions and modifications, if any as may be specified in the notification,-(i)the powers and functions of the Corporation (including the power to levy, assess and collect property tax) or a standing committee thereof under the Karnataka Municipal Corporations Act 1976 shall be exercised and discharged by the Authority ; and(ii)the powers and functions of the Commissioner of the Corporation under the said Act shall be exercised and discharged by the Commissioner:Provided that the Corporation shall be consulted before making such declaration if such area or part thereof lies within the limits of the City of Bangalore.
