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 94] [Entire Act] Greater Bengaluru City Corporation - Section 94(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020 (2)Every councillor shall have the right to interpellate on mattersconnected with the corporation administration subject to the regulations framedin this behalf.
