Section 18(1)(e) in Bangalore Development Authority Act, 1976

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Greater Bengaluru City Corporation -

Section 18(1)(e) in Bangalore Development Authority Act, 1976

(e)a schedule showing the rateable value, as entered in the municipal assessment book on the date of the publication of a notification relating to the land under the section 17 or the land assessment of all land specified in the statement under clause(c); and

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Greater Bengaluru City Corporation -

Section 18(1)(e) in Bangalore Development Authority Act, 1976