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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Karnataka - Subsection

Section 37(5) in Karnataka Municipalities Act, 1964

(5)No court shall take cognizance of any offence under section 31 or under section 35 or under clause (a) of sub-section (2) of this section unless there is a complaint made by order of, or under authority from, the Deputy Commissioner.