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 3] [Entire Act] Greater Bengaluru City Corporation - Section 3(1) in Bangalore Mahanagara Palike Building Bye-laws 2003 (1)Title deed/possession certificate – A copy of the title deed or possession certificate of the property, issued a competent authority.
