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[Cites 0, Cited by 0] [Section 65B] [Entire Act]

Greater Bengaluru City Corporation -

Section 65B(3) in Bangalore Development Authority Act, 1976

(3)Upon consideration of the reply, if any, received from the Authority and after such inquiry as it thinks fit, Government may pass orders cancelling the resolution or order or repealing the regulation or bye-law and communicate the same to the Authority.