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[Cites 0, Cited by 2] [Section 187] [Entire Act]

State of Karnataka - Subsection

Section 187(4) in Karnataka Municipalities Act, 1964

(4)Before issuing any orders under sub-section (3), the municipal council may, within one month from the receipt of such notice, either issue,-
(a)a provisional order directing that for a period, which shall not be longer than one month from the date of such order, the intended work shall not be proceeded with, or
(b)may demand further particulars.