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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Karnataka - Subsection

Section 64(2) in Karnataka Municipal Corporations Act, 1976

(2)Any powers, duties and functions conferred or imposed upon or vested in the corporation by any other law for the time being in force shall, subject to the provisions of such law, be exercised, performed or discharged by the Commissioner.