Section 170 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
170. that Area Sabha.
91. Representatives of the Area Sabha.-(1) There shall be an Area SabhaRepresentative for each area to be nominated by the Zonal Committees from therepresentatives of the civil society in the manner as may be prescribed.(2)The qualifications and disqualifications prescribed for getting electedas member of Corporation and for holding the office as Member of Corporationunder the relevant provisions of the Act shall apply mutatis mutandis for therepresentative of the Area Sabha.(3)The Area Sabha representative shall be a member of that Area Sabha.(4)The term of the representative of the Area Sabha shall be ordinarily
