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[Cites 0, Cited by 0] [Section 188] [Entire Act]

Greater Bengaluru City Corporation -

Section 188(7) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(7)The property tax payable shall be reduced by fifty percent in respect of aself occupied building used for residential purpose and such class of selfoccupied nonresidential building as may be notified by the Government on therecommendation of the Corporation.