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 0] [Section 213] [Entire Act] Greater Bengaluru City Corporation - Section 213(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020 (3)Reasonable compensation shall be paid to the owners and occupiers ofany land or buildings which are acquired for or affected by any such purposes.
