Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] Greater Bengaluru City Corporation - Section 2(d) in Bangalore Development Authority Act, 1976 (d)‘betterment tax’ means the tax payable under section 20 in respect of an increase in the value of land resulting from the execution of a development scheme;
