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[Cites 0, Cited by 2] [Section 16(1)] [Section 16] [Entire Act]

Greater Bengaluru City Corporation -

Section 16(1)(d) in Bangalore Development Authority Act, 1976

(d)the reservation of not less than fifteen percent of the total area of the layout for public parks and playgrounds and an additional area of not less than ten percent of the total area of the layout for civic amenities.