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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Greater Bengaluru City Corporation -

Section 25(1) in Bangalore Development Authority Act, 1976

(1)Notwithstanding anything contained in any other provision of this Act, the Authority may, with the previous sanction of the Government, take up such works as the Authority considers necessary or desirable for the further development of any area within the Bangalore Metropolitan Area:Provided that the Corporation shall be consulted if such area lies within the limits of the City of Bangalore.