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State of Karnataka - Section

Section 73 in Karnataka Municipalities Act, 1964

73. Transfer of property may be subject to conditions.

- The grant, lease, sale or other transfer of movable or immovable property by the municipal council may be subject to such conditions as the municipal council may specify and notwithstanding anything contained in the Transfer of Property Act, 1882, or any other law, for the time being in force, the grant, lease, sale or other transfer shall be subject to such conditions.