Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 62A(2)] [Section 62A] [Entire Act] Greater Bengaluru City Corporation - Section 62A(2)(a) in Bangalore Development Authority Act, 1976 (a)a memorandum of appeal in writing stating the grounds on which the demand made is disputed has been presented ; and