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[Cites 0, Cited by 0] [Section 317(1)] [Section 317] [Entire Act]

State of Karnataka - Subsection

Section 317(1)(a) in Karnataka Municipalities Act, 1964

(a)the Deputy Commissioner may take cognizance of the dispute and decide it himself if the dispute is between two or more town municipal councils in the same district or a town municipal council and a [a town panchayat] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] in the same district;