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[Cites 0, Cited by 0] [Section 84(2)] [Section 84] [Entire Act]

State of Karnataka - Subsection

Section 84(2)(b) in Karnataka Municipalities Act, 1964

(b)make whether within or beyond the limits of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] a contribution towards expenditure incurred by any other municipal council or a [Taluk Panchayat or a Grama Panchayat or cantonment authority] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] or other public institution or person or body of persons for measures promoting the health, education or convenience of the public and calculated to benefit the residents within the limits of the contributing municipal council; or