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[Cites 0, Cited by 2] [Section 178] [Entire Act]

State of Karnataka - Subsection

Section 178(2) in Karnataka Municipal Corporations Act, 1976

(2)The Government may, by notification and after consultation with the corporation, take over for a public purpose any land or other property, movable or immovable, belonging to or vesting in the corporation on such terms as it may determine.