Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Greater Bengaluru City Corporation -

Section 47 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

47. voting machine wherever such voting machine is used in any election.

Power of Government to make rules for the purpose of election:-The Government may prescribe such rules or regulations to regulate all or any of thematters for the purpose of holding elections of councilors, Mayor, Deputy Mayor and