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[Cites 0, Cited by 0] [Section 227(2)] [Section 227] [Entire Act]

State of Karnataka - Subsection

Section 227(2)(a) in Karnataka Municipalities Act, 1964

(a)when the municipal council has fixed such hours, and given public notice thereof by beat of drum, removes, or causes to be removed, along any street any such offensive matter at any time except during the hours so fixed, or