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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Greater Bengaluru City Corporation -

Section 76(1) in Bangalore Development Authority Act, 1976

(1)On the issue of the notification under subsection (1) of section 3 constituting the Bangalore Development Authority, the City of Bangalore Improvement Act, 1945 (Mysore Act 5 of 1945) shall stand repealed.