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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Greater Bengaluru City Corporation -

Section 26(1) in Bangalore Metropolitan Region Development Authority Act, 1985

(1)The State Government may call for the records of any proceedings of the Authority for the purpose of satisfying itself as to the legality or propriety of the order or proceeding and may pass such order with respect thereto as it thinks fit.