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[Cites 0, Cited by 0] [Section 102P] [Entire Act]

State of Karnataka - Subsection

Section 102P(1) in Karnataka Municipal Corporations Act, 1976

(1)The Board shall have the same financial powers as are exercisable by the Secretary of a department of the State Government. Matters beyond such financial [xxx] [Omitted by Act 20 of 2012 w.e.f. 14.3.2012.] powers shall be referred by the Board to the State Government for decision.