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[Cites 0, Cited by 0] [Section 508] [Entire Act]

State of Karnataka - Subsection

Section 508(3) in Karnataka Municipal Corporations Act, 1976

(3)All orders made under sub-section (1) shall be laid before both Houses of the State Legislature and shall, subject to such modification as the State Legislature may make during the session in which they are so laid, have effect as if enacted in this Act.