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[Cites 0, Cited by 4] [Section 30] [Entire Act]

Greater Bengaluru City Corporation -

Section 30(2) in Bangalore Development Authority Act, 1976

(2)Any open space including such parks and play grounds as may be notified by the Government reserved for ventilation in any part of the area under the jurisdiction of the Authority as part of any development scheme sanctioned by the Government shall be transferred on completion to the Corporation for maintenance at the expense of the Corporation and shall thereupon vest in the corporation.