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[Cites 0, Cited by 0] [Section 352] [Entire Act]

Greater Bengaluru City Corporation -

Section 352(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(2)When the person is an owner or occupier of any building or land itshall not be necessary to name the owner or occupier in the document, and in thecase of joint owners and occupiers it shall be sufficient to serve it on, or send itto, one of such owners or occupiers.