Section 51(2)(iv) in Bangalore Development Authority Act, 1976

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Greater Bengaluru City Corporation -

Section 51(2)(iv) in Bangalore Development Authority Act, 1976

(iv)the grants, concessions and other modes of compensation for purchase or acquisition that should be made for the purpose by the Government or any Authority and the conditions subject to which such grants, concessions and compensation should be made ; and

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Greater Bengaluru City Corporation -

Section 51(2)(iv) in Bangalore Development Authority Act, 1976