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[Cites 0, Cited by 0] [Section 174(7)] [Section 174] [Entire Act]

State of Karnataka - Subsection

Section 174(7)(b) in Karnataka Municipalities Act, 1964

(b)On the making of a declaration under clause (a), notwithstanding anything contained in any other provision of this Act, the municipal council or any Committee thereof or the Municipal Commissioner or the Chief Officer of the municipal council shall not be competent to exercise or discharge the powers or functions conferred or imposed on the Board or the Chairman of the Board, as the case may be, by such declaration.