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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Karnataka - Subsection

Section 76(1) in Karnataka Municipalities Act, 1964

(1)Except as herein otherwise provided, no president or councillor shall be personally liable in respect of any contract or agreement made, or for any expense incurred by or on behalf of, the municipal council; the municipal fund shall be liable for and be charged with all costs in respect of any such contract or agreement and all such expenses.