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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Greater Bengaluru City Corporation -

Section 5(1) in Bangalore Metropolitan Region Development Authority Act, 1985

(1)The meetings of the Authority shall be convened by the Metropolitan Commissioner and it shall ordinarily meet at least once in three months at such place within the jurisdiction of the Authority and at such time as the Chairman may decide.