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Greater Bengaluru City Corporation -

Section 44 in Bangalore Development Authority Act, 1976

44. Estimates to be submitted to Government for sanction.-

The estimate, as approved by the Authority, shall be submitted to the Government which may, either sanction or disallow such estimate or any portion thereof and return the same for amendment. The Authority shall forthwith amend the estimate so returned and shall re-submit the amended estimate to the Government.