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 50] [Section 18] [Entire Act] Greater Bengaluru City Corporation - Section 18(3) in Bangalore Development Authority Act, 1976 (3)After considering the proposal submitted to it the Government may, by order, give sanction to the scheme.
