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[Cites 0, Cited by 0] [Section 207] [Entire Act]

Greater Bengaluru City Corporation -

Section 207(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(2)Whenever the corporation determines to have recourse tosupplementary taxation in any year, it shall do so by increasing for the unexpiredportion of the year the rate at which any tax or duty is being levied subject to the