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[Cites 0, Cited by 0] [Section 181] [Entire Act]

Greater Bengaluru City Corporation -

Section 181(4) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(4)During the period of dissolution of the corporation, references in anyenactment or law for the time being in force to the Mayor of the corporation shall beconstrued as references to the Administrator appointed under section 127.