Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 71] [Entire Act] Greater Bengaluru City Corporation - Section 71(2) in Bangalore Development Authority Act, 1976 (2)The Government may, by notification, rescind any bye-law made under this section and thereupon, the said bye-law shall cease to have effect.
