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[Cites 0, Cited by 0] [Section 63] [Entire Act]

Greater Bengaluru City Corporation -

Section 63(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(3)The Chief Commissioner shall hold office for a period of two yearssubject to the pleasure of the Government and may be transferred by theGovernment, as may be required for the effective administration of theCorporation.