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[Cites 0, Cited by 0] [Section 220] [Entire Act]

Greater Bengaluru City Corporation -

Section 220(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(3)The standing committee may require any person to whom any land orbuilding is transferred under sub-section (2) to comply with any conditionscomprised in the said conveyance before it places him in possession of the land or