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Greater Bengaluru City Corporation -

Section 227 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

227. street shall vest in the Corporation.

Prohibition of projections upon streets.- (1) No person shall erectprojections in any way that can obstruct or cause inconvenience to the public.
(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.
(3)It shall be the duty of the Corporation to implement the provisions of