Section 191 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
191. be prescribed, which shall contain the details of the lawful buildings or vacant
lands and unlawful buildings or vacant lands which have been taxed under thissection.(22)The Chief Commissioner shall also maintain a list of defaulters inpayment of property tax and publish the same on website of the corporation.(23)For the purposes of maintenance of records under sub section (22), theChief Commissioner may issue such directions to the zonal commissioner asrequired and also direct the maintenance of such records by each zonal
