Section 76(4)(a) in Bangalore Development Authority Act, 1976

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Greater Bengaluru City Corporation -

Section 76(4)(a) in Bangalore Development Authority Act, 1976

(a)every officer and other employee serving under the Board constituted under the City of Bangalore Improvement Act, 1945 immediately before the date of commencement of this Act shall, on and from such date, be transferred to and become an officer or other employee of the Authority and shall hold office by the same tenure, at the same remuneration and on the same terms and conditions of service as he would have held the same if the Act had not been repealed and shall continue to do so unless and until such tenure remuneration and terms and conditions are duly altered by the Authority:

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Greater Bengaluru City Corporation -

Section 76(4)(a) in Bangalore Development Authority Act, 1976