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Greater Bengaluru City Corporation -

Section 251 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

251. construct or reconstruct any building in contravention of any such declaration.

Building at corner of streets.- (1) The corporation may require anybuilding intended to be erected at the corner of two streets to be rounded off or displayedoff to such height and to such extent otherwise as it may determine, and may acquiresuch portion of the site at the corner as it may consider necessary for public convenienceor amenity.
(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).
(3)In determining such compensation allowance shall be made for any