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[Cites 0, Cited by 0] [Section 13G] [Entire Act]

State of Karnataka - Subsection

Section 13G(3) in Karnataka Municipal Corporations Act, 1976

(3)It shall cross verify the eligibility of persons getting various kinds of welfare assistance from Government such as pensions and subsidies and submit list of ineligible beneficiaries, if any, to the Ward Committee or in its absence, to the Corporation.