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Kar. HC: NOC from Landlord for Renewing Trade License of Leased Property Can’t be Insisted by BBMP - (12 Apr 2024)

TENANCY

Karnataka High Court has held that Bruhat Bengaluru Mahanagara Palike (BBMP) cannot insist on No Objection Certificate (NOC) from landlord for renewing the trade license of leased property.

Tags : KARNATAKA HIGH COURT   BBMP   TRADE LICENSE  

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