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[Cites 0, Cited by 0] [Section 251] [Entire Act]

Greater Bengaluru City Corporation -

Section 251(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(2)For any land so acquired the corporation shall pay compensation inaccordance with the Right to Fair Compensation and Transparency in landAcquisition, Rehabilitation and Resettlement Act, 2013 (Central Act 30 of 2013).