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] [Entire Act] Greater Bengaluru City Corporation - Section 193 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020 193. Board or local authority concerned, the transfer of title of any person primarily liable to the payment of property tax shall not be recorded in the corporation
