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 41(2)] [Section 41] [Entire Act] Greater Bengaluru City Corporation - Section 41(2)(b) in Bangalore Development Authority Act, 1976 (b)the cost of petty and other establishments, not being part of the scheduled staff, necessary for the supervision of properties or other revenue purposes;