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] [Entire Act] Greater Bengaluru City Corporation - Section 341 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020 341. under it Prohibition against removal of mark.- No person shall remove any markset up for the purpose of indicating any level or direction incidental to the execution of
