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[Cites 0, Cited by 19] [Section 248] [Entire Act]

Greater Bengaluru City Corporation -

Section 248(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(3)If the owner or builder fails to show cause to the satisfaction of theZonal Commissioner, the Zonal Commissioner may confirm the order, with anymodification he may think fit and such order shall then be binding on the owner.