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[Cites 0, Cited by 3] [Section 321] [Entire Act]

State of Karnataka - Subsection

Section 321(3) in Karnataka Municipalities Act, 1964

(3)Every delegation under [sub-section (1), (2) or (2A)] [Substituted by Act 31 of 2003 w.e.f. 20-8.2003.] may be subject to such restrictions and conditions as may be specified in the notification.