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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Karnataka - Subsection

Section 91(x) in Karnataka Municipalities Act, 1964

(x)guaranteeing the payment of interest on money expended for the construction of a telephone line subject to the previous sanction of the Government when the line extends beyond the limits of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.];