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Greater Bengaluru City Corporation -

Section 361 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

361. paying to Commissioner such part of the said expenses as are still payable.

Application of term "public servant", to corporation officers, agentsand sub-agents.- Every councillor, officer or servant, every contractor or agent for thecollection of any corporation tax, fee or other sum due to the corporation and everyperson, employed by any such contractor or agent for the collection of such tax, fee, orsum shall be deemed to be a public servant within the meaning of section 21 of the