Section 174(2)(b) in Karnataka Municipalities Act, 1964

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State of Karnataka - Subsection

Section 174(2)(b) in Karnataka Municipalities Act, 1964

(b)such contributions from the Municipal Fund as the municipal council may from time to time be called upon by the Government to make, on a consideration by the Government of the relief or addition to the municipal resources accruing or likely to accrue as the result of improvement schemes undertaken by the Board; and

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State of Karnataka - Subsection

Section 174(2)(b) in Karnataka Municipalities Act, 1964