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[Cites 0, Cited by 0] [Section 203] [Entire Act]

State of Karnataka - Subsection

Section 203(4) in Karnataka Municipal Corporations Act, 1976

(4)Notwithstanding anything contained in the foregoing provisions of this section, the Commissioner may, within a reasonable time after the service of the notice upon him, require the person giving the notice to pay to it in advance, the cost of the work as estimated by the corporation or to give security for payment thereof to its satisfaction.