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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

Greater Bengaluru City Corporation -

Section 48(1)(c) in Bangalore Development Authority Act, 1976

(c)in the event of clarification being required on any specific point from the Chairman or any officer or member in writing, require such person to furnish the clarification on such point.