Section 136 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
136. may be prescribed from time to time.
Maintenance of the property register.-(1)The Chief Commissioner shallmaintain a property register of the corporation, which shall consist of a list of immovableproperties under the ownership, control or management of the corporation, location andsuch other details as may be specified.(2)The zonal commissioner shall maintain a property register of theconcerned zone, comprising details of such immovable property and update suchlist periodically and convey to the Chief Commissioner that such updation may becarried out in the property register of the corporation.(3)The corporation may, in accordance with such by law or rulesapplicable, appoint such officers for each zone for carrying out day to dayadministration, management and such other responsibilities required for the
