Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 161] [Entire Act] Greater Bengaluru City Corporation - Section 161(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020 (2)The Regional Commissioner shall hold elections to the Office of Mayorand Deputy Mayor in accordance with such procedure prescribed within onemonth from the date of such vacancy.
