Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bangalore Metropolitan Region Development Authority (Amendment) Act, 2009 16 of 2010 [16 April 2010] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 16 Bangalore Metropolitan Region Development Authority (Amendment) Act, 2009 16 of 2010 [16 April 2010] An Act further to amend the Bangalore Metropolitan Region Development Authority Act, 1985. Whereas, it is expedient further to amend the Bangalore Metropolitan Region Development Authority Act, 1985 (Karnataka Act 39 of 1985), for the purposes hereinafter appearing; Be it enacted by the Karnataka State Legislature in the fifty-ninth year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Bangalore Metropolitan Region Development Authority (Amendment) Act, 2009. (2) It shall come into force at once. 2. Amendment Of Section 16 :- In section 16 of the Bangalore Metropolitan Region Development Authority Act, 1985 (Karnataka Act 39 of 1985), for sub-section (3), the following shall be substituted, namely:- "(3) The Audited accounts and report of the Auditor shall be published by the authority in the prescribed manner. The Authority shall send a copy of such audited accounts and the report of the Auditor to the State Government. The State Government shall cause the audited accounts and the report of the Auditor to be laid before both Houses of the State Legislature as soon as, after it is received by the State Government."