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[Cites 0, Cited by 1] [Section 4(2)] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(2)(ii) in Karnataka Local Authorities (Prohibition of Defection) Act, 1987

(ii)in the case of Municipal Corporation, [to the Regional Commissioner] [Substituted by Act 17 of 2010 w.e.f. 16.04.2010.]