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Greater Bengaluru City Corporation -

Section 137 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

137. the public domain in a manner as may be specified.

Objects not provided for by this Act.- The Government may with theconsent of the corporation transfer to the corporation the management of any institutionor the execution of any work not provided for by this Act and it shall thereupon be lawfulfor the corporation to undertake such management or execution:Provided that, in every such case the funds required, for such managementor execution shall be placed at the disposal of the corporation by the Government.