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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

Greater Bengaluru City Corporation -

Section 3(3)(b) in Bangalore Metropolitan Region Development Authority Act, 1985

(b)the Minister in charge of ["Bengaluru Development"] [Substituted by Act 5 of 2017 w.e.f. 04.01.2017.] who shall be the Vice-Chairman;