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[Cites 0, Cited by 0] [Section 236] [Entire Act]

Greater Bengaluru City Corporation -

Section 236(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(3)If any person wilfully or through negligence or accident breaks, orcauses any damage to, any of the things described in sub-section (1), he shall inaddition to any penalty to which he may be subjected under this Act, pay the