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Greater Bengaluru City Corporation -

Section 164 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

164. Constituency Consultative Committee or to continue as such member, if under

the provisions of the Act, for the time being in force, he would be disqualified forbeing elected as a Councillor of a Corporation.
(5)The nominated member shall not have any personal interest in the affairs of