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[Cites 0, Cited by 0] [Section 508(1)] [Section 508] [Entire Act]

State of Karnataka - Subsection

Section 508(1)(e) in Karnataka Municipal Corporations Act, 1976

(e)so far as it appears necessary or expedient in connection with any of the matters aforesaid for varying the powers or jurisdiction of any court or authority and empowering new courts or other authorities to exercise such jurisdiction as may be specified in such order.