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[Cites 0, Cited by 0] [Section 421(2)] [Section 421] [Entire Act]

State of Karnataka - Subsection

Section 421(2)(d) in Karnataka Municipal Corporations Act, 1976

(d)prescribe the forms of all registers, reports and returns, the manner in which such registers shall be maintained, the dates on which the reports and returns shall be made and the officers to whom they shall be sent, as also of warrants and notices of sale;