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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Greater Bengaluru City Corporation -

Section 42(1) in Bangalore Development Authority Act, 1976

(1)The Commissioner shall, at a special meeting to be held not later than the first day of February in each year, lay before the Authority an estimate of the income and of the expenditure of the Authority for the year commencing on the first day of April then next ensuing in such detail and form as the Authority shall, from time to time, direct.