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 18] [Entire Act] Greater Bengaluru City Corporation - Section 18(4) in The Bangalore City Civil Court Act, 1979 (4)in sub-section (2) of section 28, for the words "sixty days" the words "thirty days" shall be substituted.
