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[Cites 0, Cited by 0] [Section 431(1)] [Section 431] [Entire Act]

State of Karnataka - Subsection

Section 431(1)(c) in Karnataka Municipal Corporations Act, 1976

(c)fails to comply with any direction lawfully given to him or any requisition lawfully made upon him under or in pursuance of the provisions of any of the said sections or rules,