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[Cites 0, Cited by 0] [Section 13H] [Entire Act]

State of Karnataka - Subsection

Section 13H(4) in Karnataka Municipal Corporations Act, 1976

(4)An officer of appropriate rank shall be designated by the Commissioner of the Corporation to act as Secretary for each Ward Committee to provide all administrative assistance to it. All minutes of the proceedings of the meeting of the Ward Committee shall be recorded by the Secretary and a copy of the same shall be forwarded to the Corporation.