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 130] [Entire Act] Greater Bengaluru City Corporation - Section 130(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020 (3)Any sale of immovable property by the Chief Commissioner shall beby way of public auction, the procedure of which shall be prescribed.
