Section 181(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)When the corporation is dissolved by an order under sub-section (1), thefollowing consequences shall ensue,-(a)all the councillors of the corporation shall, on such date as may be specified inthe order, cease to hold office as such councillors without prejudice to theireligibility for election under sub-section (8);(b)during the period of dissolution of the corporation, all powers and dutiesconferred and imposed upon the corporation and the standing committees of thecorporation by or under this Act or any other law shall be exercised and performedby an Administrator appointed by Government in that behalf;(c)all property vested in the corporation shall, until it is reconstituted, vest inGovernment.
