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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Greater Bengaluru City Corporation -

Section 3(2) in Bangalore Metropolitan Region Development Authority Act, 1985

(2)The Authority shall be a body corporate having perpetual succession and a common seal, with power, subject to the provisions of this Act, to acquire, hold and dispose of property, both movable and immovable and to contract and, may, by the said name, sue or be sued.