Section 323(4) in Karnataka Municipalities Act, 1964
(4)A rule may be general for all [municipal areas] [Substituted by Act 36 of 1994 w.e.f. 1.6.1994.], or for all [municipal areas] [Substituted by Act 36 of 1994 w.e.f. 1.6.1994.] not expressly exempted from its operation, or may be special for the whole or any part of any one or more [municipal areas] [Substituted by Act 36 of 1994 w.e.f. 1.6.1994.], as the Government may direct.
