Section 243P(7)(a) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

[Cites 0, Cited by 0] [Section 243P(7)] [Section 243P] [Entire Act]

Greater Bengaluru City Corporation -

Section 243P(7)(a) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(a)have regard to,-

(i)the plans prepared by the local authorities in the Metropolitan area;

(ii)matters of common interest between the local authorities including