Section 158(4) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

[Cites 0, Cited by 0] [Section 158] [Entire Act]

(4)In this section,-

(a)"premises" means any land, building or part of a building and includes a

hut, shed or other structure or any part thereof;

(b)"vehicle" means any vehicle used or capable of being used for the purpose

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