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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Greater Bengaluru City Corporation -

Section 19(5) in Bangalore Development Authority Act, 1976

(5)If the estimated cost of executing the scheme as altered exceeds, by a greater sum than five per cent the estimated cost of executing the scheme as sanctioned, the Authority shall not, without the previous sanction of the Government, proceed to execute the scheme as altered.