Section 29(1)(b) in Karnataka Housing Board Act, 1962

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State of Karnataka - Subsection

Section 29(1)(b) in Karnataka Housing Board Act, 1962

(b)that such lamps, lamp-posts and other apparatus as the corporation, the municipal council, the municipal committee or other municipal body, the [x x x] [Omitted by Act 8 of 1988 w.e.f. 1.5.1988.], [town panchayat or Grama panchayat] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.] or [mandal panchayat] [Substituted by Act 8 of 1988 w.e.f. 1.5.1988.], as the case may be, considers necessary for the lighting of such streets and as ought to be provided by the Board have been so provided, and

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State of Karnataka - Subsection

Section 29(1)(b) in Karnataka Housing Board Act, 1962