Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 59] [Entire Act] Greater Bengaluru City Corporation - Section 59(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020 (2)When the office of the Mayor is vacant, the Deputy Mayor shall act asa Mayor and perform such functions as have been assigned to him until suchtime that a Mayor has been appointed.
