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

State of Karnataka - Subsection

Section 427(3) in Karnataka Municipal Corporations Act, 1976

(3)If any provision of a bye-law made by the corporation is repugnant to any provision of a rule made under this section, the rule shall prevail and the bye-law shall, to the extent of the repugnancy, be void.