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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(4)(ii) in Karnataka Municipalities Act, 1964

(ii)the Government shall after consulting the municipal council determine what portion of the municipal fund and all other property vested in the municipal council shall vest in the Government for the benefit of the inhabitants of the local area, and how the liabilities of the municipal council shall be apportioned between the municipal council and the Government.