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 17] [Entire Act] Greater Bengaluru City Corporation - Section 17(2A) in The Bangalore City Civil Court Act, 1979 (2A)in the proviso to sub-section (2) of section 8, for the words "three thousand rupees", the words "ten thousand rupees" shall be substituted.
