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[Cites 0, Cited by 0] [Section 427] [Entire Act]

State of Karnataka - Subsection

Section 427(4) in Karnataka Municipal Corporations Act, 1976

(4)The provisions of sections 424, 426, of the second sentence of sub-section (1) of section 428 and of section 430 shall apply to the rules made under this section as they apply to the bye-laws made under section 423.