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 201] [Entire Act] Greater Bengaluru City Corporation - Section 201(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020 (3)If the person fails to pay tax within the time period provided for undersub section (1) and sub section (2), the tribunal may order the recovery of the tax
