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Greater Bengaluru City Corporation -

Section 58 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

58. shall continue in office till his successor is elected.

Reservation of the office of the Mayor and Deputy Mayor- There shallbe reserved by the Government in the prescribed manner the office of Mayor and DeputyMayor, as the case may be, of the Corporation, for the persons belonging to the