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[Cites 0, Cited by 0] [Section 40] [Entire Act]

Greater Bengaluru City Corporation -

Section 40(1) in Bangalore Development Authority Act, 1976

(1)The rents, profits, and sale proceeds of all lands, buildings and other property vested or vesting in or acquired by the Authority under this Act shall be credited to a fund to be called “the Bangalore Development Fund.”