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 34] [Section 38C] [Entire Act] Greater Bengaluru City Corporation - Section 38C(a) in Bangalore Development Authority Act, 1976 (a)the allottee shall be liable to pay any charges as the Authority may levy from time to time; and
