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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Greater Bengaluru City Corporation -

Section 9(4) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(4)Notwithstanding anything contained in sub-section (3), a Mayor or DeputyMayor or the chairman or a member of a standing-committee, who has not made theoath or affirmation as a councillor shall not be entitled to act as such Mayor, Deputy