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 231] [Entire Act] Greater Bengaluru City Corporation - Section 231(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020 (2)The Zonal Commissioner may, without notice, cause to be removedany of the things referred to in sub section (1) which has been deposited or set up
