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[Cites 0, Cited by 0] [Section 158] [Entire Act]

Greater Bengaluru City Corporation -

Section 158(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(2)The requisitioning shall be effected by an order in writing addressed to theperson deemed by the requisitioning authority to be the owner or person in possession ofthe property, and such order shall be served in the manner prescribed on the person towhom it is addressed.