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[Cites 0, Cited by 0] [Section 221(4)] [Section 221] [Entire Act]

State of Karnataka - Subsection

Section 221(4)(b) in Karnataka Municipal Corporations Act, 1976

(b)for the use of the owner or occupier of such premises or not, shall, unless the corporation has otherwise determined, or does at any time otherwise determine, vest in the corporation.