Section 358 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
358. the rate of nine per cent per annum, within a period of not more than five years.
Power to declare expenses on certain works as improvementexpenses.- If the expenses to be recovered have been incurred or are to be incurred inrespect of any work mentioned,-(a)in clause (b) of sub-section (1) of section 222, section 225, section 256 orsection 282; or(b)in any rule made under this Act in which this section is made applicable tosuch expenses,the Chief Commissioner may, if he thinks fit and with the approval of the standing
