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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(7a) in The Karnataka General Clauses Act, 1899

(7a)[ "City of Bangalore" shall mean such local area as is declared from time to time to be the City of Bangalore under any Act for the time being in force relating to the Municipal affairs of such City;] [Inserted by Act 12 of 1953]