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[Cites 0, Cited by 0] [Section 219] [Entire Act]

Greater Bengaluru City Corporation -

Section 219(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(2)In determining such compensation, allowance shall be made for anybenefit accruing to the same premises or any adjacent premises belonging to thesame owner from the construction or improvement of any other public street, ator about the same time that the public street, on account of which the