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 213] [Entire Act] Greater Bengaluru City Corporation - Section 213(4) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020 (4)In determining such compensation, allowance shall be made for anybenefit accuring to the owner or occupier concerned from the construction or
