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 148] [Entire Act] Greater Bengaluru City Corporation - Section 148(4) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020 (4)Each Assistant Electoral Registration Officer shall, subject to thecontrol of the Electoral Registration Officer, be competent to discharge all or any
