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[Cites 0, Cited by 0] [Section 165] [Entire Act]

State of Karnataka - Subsection

Section 165(1) in Karnataka Municipal Corporations Act, 1976

(1)If any money borrowed by the corporation from the Government, whether before or after the commencement of this Act, or any interest or costs due in respect thereof, be not repaid according to the conditions of the loan, the Government may attach the corporation fund or any part thereof.