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 144] [Entire Act] Greater Bengaluru City Corporation - Section 144(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020 (2)The rate of tax on buildings or land or both determined by theCorporation by resolution under sub section (1) shall stand enhanced every yearby five percent.
