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[Cites 0, Cited by 0] [Section 76(3)] [Section 76] [Entire Act]

Greater Bengaluru City Corporation -

Section 76(3)(d) in Bangalore Development Authority Act, 1976

(d)any investigation, legal proceeding or remedy in respect of any right, privilege, obligation, liability forfeiture or punishment as aforesaid, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture, punishment may be imposed as if this Act had not been enacted: