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[Cites 0, Cited by 0] [Section 503(3)] [Section 503] [Entire Act]

State of Karnataka - Subsection

Section 503(3)(j) in Karnataka Municipal Corporations Act, 1976

(j)all prosecutions instituted by or on behalf of the city municipal council and all suits or other legal proceedings intituted by or against the [larger urban area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] municipal council or any officer of the [larger urban area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] municipal council pending at the said date shall be continued by or against the corporation as if such area had been included in the corporation when such prosecutions, suits or proceedings were instituted;