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[Cites 0, Cited by 0] [Section 237] [Entire Act]

Greater Bengaluru City Corporation -

Section 237(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(2)The Zonal Commissioner may grant a licence subject to such conditionsand restrictions as he may think fit for any temporary construction in any streetor in any public place the control of which is vested in the Corporation.