Section 2(23) in Karnataka Municipalities Act, 1964
(23)"public securities" means,-(a)securities of the Government of India,(b)securities of the [Government of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.], or of any other State Government,(c)debentures or other securities for money issued by or on behalf of any local authority in exercise of the powers conferred by a law in force in the State, or(d)a security expressly authorised by any order which the Government makes in this behalf;
