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[Cites 0, Cited by 0] [Section 427] [Entire Act]

State of Karnataka - Subsection

Section 427(1) in Karnataka Municipal Corporations Act, 1976

(1)If, in respect of any of the matters specified in section 423, the corporation has failed to make any bye-laws or if the bye-laws made by it are not, in its opinion adequate, the Government may make rules providing for such maters to such extent as it may think fit.