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[Cites 0, Cited by 0] [Section 310] [Entire Act]

Greater Bengaluru City Corporation -

Section 310(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(3)No claim shall lie against the Zonal Commissioner or any person actingunder his authority or the Corporation for any damage or inconvenience causedby the exercise of powers under this section or by the use of any force necessaryfor effecting entry into any place under this section.