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 184] [Entire Act] Greater Bengaluru City Corporation - Section 184(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020 (2)Any acquisition that may be undertaken as per sub section (1) shall bein accordance with the Right to Fair Compensation and Transparency in Land
