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 125] [Entire Act] Greater Bengaluru City Corporation - Section 125(4) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020 (4)The Government may at any time, on further representation by thecorporation or otherwise, revise, modify or revoke an order passed under sub-
