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[Cites 0, Cited by 0] [Section 355] [Entire Act]

State of Karnataka - Subsection

Section 355(e) in Karnataka Municipalities Act, 1964

(e)all debts and obligations incurred and all contracts made by or on behalf of the Grama Panchayat immediately before the said date and subsisting on the said date shall be deemed to have been incurred and made by the Town Panchayat in exercise of the powers conferred on it by this Act;