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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Greater Bengaluru City Corporation -

Section 2(18) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(18)“Corporation Administrator” means any officer appointed by the State Government to exercise the powers and perform the functions and discharge duties conferred or imposed on the corporation by or under this Act;