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[Cites 0, Cited by 0] [Section 501A] [Entire Act]

State of Karnataka - Subsection

Section 501A(h) in Karnataka Municipal Corporations Act, 1976

(h)all appeals pending before any authority shall, so far as may be practicable, be disposed of as if the said local area had been included in the [larger urban area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] when they were filed;