Section 132 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
132. Acquisition, Rehabilitation and Resettlement Act, 2013 (Central Act 30 of 2013).
Properties of the Government managed by the corporation.-(1)TheGovernment may transfer any land or property belonging to itself to the corporation forits management upon such terms and conditions that the Government may determinefrom time to time.(2)In the event that the Government is of the opinion that its propertiesare not being managed satisfactorily by the corporation or it has contravenedsuch prescribed terms and conditions of management, the Government may
