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[Cites 0, Cited by 0] [Section 76(4)] [Section 76] [Entire Act]

Greater Bengaluru City Corporation -

Section 76(4)(b) in Bangalore Development Authority Act, 1976

(b)the City of Bangalore Improvement (Allotment of Sites) Rules, 1972 and the City of Bangalore Improvement (Disposal of Corner Sites and Commercial Sites) Rules, 1972 relating to allotment of sites shall be continued to be in force unless and until superseded by or under the provisions of this Act as if the provisions of the said rules had not been repealed, but references to the Board shall be construed as references to the Authority.