Section 51 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
51. may decide.
Power to obtaining information.- The requisitioning authority may with aview to requisitioning any property under section 49, or determining the compensationpayable under section 50 by order require any person to furnish to such authority asmay be specified in the order such information in his possession relating to such
