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[Cites 0, Cited by 1] [Section 33(1)] [Section 33] [Entire Act]

Greater Bengaluru City Corporation -

Section 33(1)(b) in Bangalore Development Authority Act, 1976

(b)require the offenders to appear before the Commissioner either personally or by a duly authorised agent on such day and at such time and place as may be specified in the notice and show cause as aforesaid.