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[Cites 0, Cited by 0] [Section 324] [Entire Act]

State of Karnataka - Subsection

Section 324(5) in Karnataka Municipalities Act, 1964

(5)Every bye-law made by a municipal council under this section shall not have effect until it has been approved by the Government; and every such bye-law shall be submitted to the Government along with a copy of the notice published under sub-section (4) and of every objection or suggestion received with respect to the draft bye-law.