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 227] [Entire Act] Greater Bengaluru City Corporation - Section 227(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020 (2)In an event the person erects such projections, he shall be requiredby the Zonal Commissioner to remove such projections, failing which appropriateaction may be taken against him.
