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[Cites 0, Cited by 0] [Section 154(1)] [Section 154] [Entire Act]

State of Karnataka - Subsection

Section 154(1)(ii) in Karnataka Municipal Corporations Act, 1976

(ii)the amount of the loan, the rate of interest and the terms including the date of floating, the time and method of repayment and the like shall be subject to the approval of the Government.