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[Cites 0, Cited by 0] [Section 84(3)] [Section 84] [Entire Act]

State of Karnataka - Subsection

Section 84(3)(b) in Karnataka Municipalities Act, 1964

(b)to incur any expenditure, on such terms with regard to payment as may be settled as aforesaid, for the construction, maintenance, repair or alteration of any connection pipes or any electric supply lines or other works necessary for the purpose of such supply or for the extension of such advantages.