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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(12) in Karnataka Police Act, 1963

(12)"municipality" means a municipality constituted or deemed to be constituted under any law relating to municipalities for the time being in force in the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.] or any part thereof;