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[Cites 0, Cited by 0] [Section 179(1)] [Section 179] [Entire Act]

State of Karnataka - Subsection

Section 179(1)(b) in Karnataka Municipalities Act, 1964

(b)the municipal council shall consider any written objection or suggestion in regard to such proposal delivered at the office of the municipal council within such time as it may specify in such public or special notice; and