Section 180(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)For the purpose of taking action directed as aforesaid, the officerappointed under sub-section (1) shall have power to make such contracts asare necessary and may exercise any of the powers conferred on anyCorporation authority by or under this Act and specified in this behalf in theorder issued under sub-section (1), and shall be entitled to protection underthis Act as if he were a Corporation authority.
