Section 187(5)(a) in Karnataka Municipalities Act, 1964

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State of Karnataka - Subsection

Section 187(5)(a) in Karnataka Municipalities Act, 1964

(a)in case the municipal council, within one month from the receipt of the notice given under sub-section (1), has neither,-

(i)passed orders under sub-section (3), and served notice thereof in respect of the intended work; nor

(ii)issued under sub-section (4), any provisional order or any demand for further particulars;