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 75(2)] [Section 75] [Entire Act] Greater Bengaluru City Corporation - Section 75(2)(a) in Bangalore Development Authority Act, 1976 (a)all properties, funds and dues which are vested in and realisable by the Authority shall vest in and be realisable by the Government;