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 12] [Entire Act] Greater Bengaluru City Corporation - Section 12(1) in Bangalore Development Authority Act, 1976 (1)The State Government shall appoint an officer, not below the rank of Divisional Commissioner, to be the Commissioner for the Authority.
