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Greater Bengaluru City Corporation -

Section 184 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

184. Commissioner if on behalf of the corporation seeks to acquire any immovable property,

the Chief Commissioner may do so provided such intent of acquisition is approved by themayor.
(2)Any acquisition that may be undertaken as per sub section (1) shall bein accordance with the Right to Fair Compensation and Transparency in Land