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[Cites 0, Cited by 0] [Section 99(2)] [Section 99] [Entire Act]

State of Karnataka - Subsection

Section 99(2)(b) in Karnataka Municipal Corporations Act, 1976

(b)during the period of [dissolution] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] of the corporation, all powers and duties conferred and imposed upon the corporation and the standing committees of the corporation by or under this Act or any other law shall be exercised and performed by an Administrator appointed by Government in that behalf;