Section 199 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
199. measurements of the land and with such other information as the Chief Commissioner
may require and every owner or occupier upon whom any such notice is served shall bebound to comply with it and to make a true return to the best of his knowledge or belief.(2)For the purpose aforesaid the Chief Commissioner may enter, inspect, surveyand measure any building or land after giving twenty-four hour's notice to the owner oroccupier.(3)The Chief Commissioner may, at his discretion condone omissions to give
