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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Greater Bengaluru City Corporation -

Section 12(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(3)Prior to the publication of any notification in the official gazette underthis Section, the Corporation shall publish the draft of such notification whichshall seek the opinion of the public for a period of thirty days from the date ofsuch notification.