Section 127(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(3)Notwithstanding anything contained in this Act, on the appointment ofan Administrator under this section, during the period of such appointment, thecorporation and all authorities working under the Corporation charged withcarrying out the provisions of this Act or any other law, shall cease to exerciseany powers and perform and discharge any duties or functions conferred orimposed on them by or under this Act or any other law, and all such powers shallbe exercised and all such duties and functions shall be performed and dischargedby the Administrator or by other officers Authorised by the Administrator.
