Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 51] [Entire Act]

Greater Bengaluru City Corporation -

Section 51(1) in Bangalore Development Authority Act, 1976

(1)The Government may, by notification constitute an Art Commission for the Bangalore Metropolitan Area to be called “ The Bangalore Urban Art Commission” which shall consist of a Chairman and such other members representing among others, visual arts or architecture, Indian History or Archaeology and the environmental sciences, as it may appoint.