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[Cites 0, Cited by 0] [Section 155(1)] [Section 155] [Entire Act]

State of Karnataka - Subsection

Section 155(1)(b) in Karnataka Municipalities Act, 1964

(b)undertake any works and incur any expenditure for the improvement or development of any such area and for the framing and execution of such improvement schemes as may be necessary from time to time.