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[Cites 0, Cited by 0] [Section 482] [Entire Act]

State of Karnataka - Subsection

Section 482(5) in Karnataka Municipal Corporations Act, 1976

(5)Where the defendant in any suit is the Commissioner, a corporation officer or servant, payment of the sum or any part of any sum payable by him in or in consequence of the suit, whether in respect of costs, charges, expenses, compensation for damages or otherwise may by made, with the sanction of the standing committee, from the corporation fund.