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Greater Bengaluru City Corporation -

Section 344 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

344. Commissioner.

Prohibition against unauthorised dealings with public place ormaterials.- No person shall, without authority in that behalf, remove earth, sand orother material or deposit any matter or make any encroachment, from, in, or on any landvested in the corporation or water-courses (not being private property), or in any way