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[Cites 0, Cited by 0] [Section 62A] [Entire Act]

Greater Bengaluru City Corporation -

Section 62A(2) in Bangalore Development Authority Act, 1976

(2)No such appeal shall be heard and determined unless,-
(a)a memorandum of appeal in writing stating the grounds on which the demand made is disputed has been presented ; and
(b)the amount admitted by the appellant has been paid or deposited by him in the office of the Authority.