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[Cites 0, Cited by 0] [Section 258] [Entire Act]

Greater Bengaluru City Corporation -

Section 258(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(2)If immediate action is necessary the Chief Commissioner may himself,before giving such notice or before the period of notice expires, take suchtemporary measures as hethinks fit to prevent danger and the cost of doing so