Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act] Greater Bengaluru City Corporation - Section 17(1)(a) in The Bangalore City Civil Court Act, 1979 (a)clause (a) shall be relettered as clause (aa) and before the relettered clause (aa), the following clause shall be inserted, namely :-