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[Cites 0, Cited by 0] [Section 351] [Entire Act]

State of Karnataka - Subsection

Section 351(4) in Karnataka Municipal Corporations Act, 1976

(4)When a licence is granted, refused, suspended, cancelled or modified under this section, the Commissioner shall cause a notice of such grant, refusal, suspension, cancellation or modification, in English and Kannada, to be pasted in some conspicuous place at or near the entrance to the place in respect of which the licence was sought or had been obtained.