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[Cites 0, Cited by 1] [Section 21] [Entire Act]

Greater Bengaluru City Corporation -

Section 21(4) in Bangalore Development Authority Act, 1976

(4)If the person concerned does not accept the assessment made by the Authority or fails to give the Authority the information required under sub-section (2) within the period specified therein the Authority shall make a reference to the District Court for determining the betterment tax payable by such person.