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[Cites 0, Cited by 0] [Section 218] [Entire Act]

Greater Bengaluru City Corporation -

Section 218(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(2)If any person on whom such notice is served fails to show sufficientcause to the satisfaction of the Zonal Commissioner why such street should notbe so altered or demolished, the Zonal Commissioner may pass an order directingthe alteration or demolition of such street.