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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Karnataka - Subsection

Section 72(4) in Karnataka Panchayat Raj Act, 1993

(4)Nothing contained in this section shall prevent the Grama Panchayat from allowing any temporary occupation of or erection in any public street on occasions of festivals and ceremonies or the piling of fuel in by-streets and sites for not more than four days, and in such manner as not to inconvenience the public or any individual.