Bruhat Bengaluru Mahanagara Palike (Amendment) Act, 2023

[12 OF 2023]

[10th March 2023]

An Act further to amend the Bruhat Bengaluru Mahanagara Palike Act, 2020.

Whereas it is expedient to amend the Bruhat Bengaluru Mahanagara Palike Act, 2020 (Karnataka Act 53 of 2020) for the purposes hereinafter appearing;

Be it enacted by the Karnataka State Legislature in the seventy fourth year of the Republic of India as follows:-

Section - 1. Short title and commencement

(1)     This Act may be called the Bruhat Bengaluru Mahanagara Palike (Amendment) Act, 2023.

(2)     It shall come into force at once.

Section - 2. Amendment of section 144

In the Bruhat Bengaluru Mahanagara Palike Act, 2020 (Karnataka Act 53 of 2020) (hereinafter referred to as the Principal Act), in section 144, in sub-section (6) the words, "double the tax payable which shall be" shall be omitted.

Section - 3. Amendment of section 152

In the Principal Act, in section 152, in subsection (1), in clause (i), for sub-clause (b), the following shall be substituted, namely:-

"(b) the educational institutions established for the purpose of education, recognized by the Government or Local Authority."