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Greater Bengaluru City Corporation -

Section 364 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

364. continues.

Bidding prohibited.- (1) No employee or officer of the corporation havingany duty to perform in connection with the sale of movable or immovable property by oron behalf of the corporation under this Act shall directly or indirectly bid for or acquireinterest in any property sold at such sale.
(2)Any person who contravenes the provisions of sub-section (1) shall bepunished with fine which may extend to five hundred rupees and shall also be liable to