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[Cites 0, Cited by 0] [Section 91(1)] [Section 91] [Entire Act]

State of Karnataka - Subsection

Section 91(1)(b) in Karnataka Municipal Corporations Act, 1976

(b)the procedure to be followed in imposing any penalty under sub-section (1) of section 90, suspension pending departmental inquires before the imposition of such penalty and the authority by whom such suspensions may be ordered; the officer or authority to whom an appeal shall lie under sub-section (4) of that section;