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 22] [Entire Act] Greater Bengaluru City Corporation - Section 22(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020 (2)An election petition may be presented on one or more of the groundsspecified in section 23,-(a)by any candidate at such election; or(b)by any voter of the ward concerned
