Section 2(12) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(12)“Civil Society” means any person, association of persons, non-governmental organisation established, constituted or registered under any law for the time being in force and working for social welfare, and shall include any community based organisation, professional institution, civic, health, educational, social or cultural body and such other association or body as the Corporation may decide;
