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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

Greater Bengaluru City Corporation -

Section 41(2)(d) in Bangalore Development Authority Act, 1976

(d)all payments made by the Authority in respect of rates and taxes levied under the City of Bangalore Municipal Corporation Act, 1949 upon lands and buildings vested in the Authority and not subject to exemption.