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Greater Bengaluru City Corporation -

Section 371 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

371. decisions taken by him.

Term of office of the Grievance Redressal Authority,– The GrievanceRedressal Authority shall hold office for a term of five years from the date on which heassumes office or till he attains the age of sixty five years whichever is earlier and shall