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[Cites 0, Cited by 0] [Section 53] [Entire Act]

Greater Bengaluru City Corporation -

Section 53(2) in Bangalore Development Authority Act, 1976

(2)Notwithstanding anything in any other law for the time being in force every such direction shall be complied with by the body to whom they are issued. On failure it shall be competent for the Authority to take necessary action in this behalf and recover expenses if any incurred therefor from the body concerned.