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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Greater Bengaluru City Corporation -

Section 10(6) in Bangalore Metropolitan Region Development Authority Act, 1985

(6)In case any person or authority does anything contrary to the decision given under sub-section (4) as modified in sub-section (5), the Authority shall have power to pull-down, demolish or remove any development undertaken contrary to such decision and recover the cost of such pulling down, demolition or removal from the person or authority concerned.