Section 232 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
232. in any street without the permission specified in that sub-section.
Right to receive compensation owing to any defect in public street.- (1)When a person dies as a result of an accident which occurred due to a defect on a publicstreet, whether such person was commuting by motor vehicle or any vehicle or was apedestrian on a public street, his immediate family or dependents shall have the right,jointly and severally, to claim compensation from the Corporation. .(2)Any person who suffers an injury as a result of an accident whichoccurred due to a defect on a public street, while commuting by motor vehicle orany vehicle, or as a pedestrian on a public street shall have the right to claimcompensation from the Corporation.(3)The procedure for determination and payment of compensation shall be
