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[Cites 0, Cited by 2] [Section 33(4)] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(4)(b) in Karnataka Municipal Corporations Act, 1976

(b)shall set forth full particulars of any corrupt practice that the petitioner alleges, including as full a statement as possible of the names of the parties alleged to have committed such corrupt practice and the date and place of the commission of each such practice; and