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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Karnataka - Subsection

Section 88(b) in Karnataka Municipalities Act, 1964

(b)giving relief to and establishing and maintaining relief works in times of famine or scarcity for destitute persons within the limits of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.].