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[Cites 0, Cited by 0] [Section 153] [Entire Act]

State of Karnataka - Subsection

Section 153(2) in Karnataka Municipal Corporations Act, 1976

(2)The Government may direct the corporation to show cause, within a period fixed by the Government in this behalf not being less than one month after receipt of the order containing the direction, why any contribution referred to in sub-section (1) should not be made.