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[Cites 0, Cited by 0] [Section 243P] [Entire Act]

Greater Bengaluru City Corporation -

Section 243P(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(3)All the members of the House of the People and the State LegislativeAssembly whose constituencies lie within the Metropolitan area and the membersof the Council of State and the State Legislative Council who are registered aselectors in such area shall be permanent invites of the Committee.