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[Cites 0, Cited by 2] [Section 15(1)] [Section 15] [Entire Act]

Greater Bengaluru City Corporation -

Section 15(1)(b) in Bangalore Development Authority Act, 1976

(b)with the previous approval of the Government, undertake from time to time any works for the development of the Bangalore Metropolitan Area and incur expenditure therefor and also for the framing and execution of development schemes.