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[Cites 0, Cited by 0] [Section 66] [Entire Act]

Greater Bengaluru City Corporation -

Section 66(2) in Bangalore Development Authority Act, 1976

(2)If in the opinion of the Government the Authority fails or neglects to perform such duty within the period so fixed for its performance, it shall be lawful for the Government, notwithstanding anything contained in section 5 to supersede and reconstitute the Authority in the prescribed manner.