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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Karnataka - Subsection

Section 52(2) in Karnataka Municipalities Act, 1964

(2)The voting shall be by show of hands, but the municipal council may, subject to such rules as may be made under clause (a) of sub-section (2) of section 323 resolve that any question or class of questions shall be decided by ballot.