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[Cites 0, Cited by 0] [Section 172] [Entire Act]

State of Karnataka - Subsection

Section 172(2) in Karnataka Municipal Corporations Act, 1976

(2)If any such reduction or transfer is of an amount exceeding rupees five hundred, the corporation may pass with regard thereto such order as it thinks fit, and it shall be incumbent on the standing committee and the Commissioner to give effect to the said order.