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[Cites 0, Cited by 0] [Section 298(1)] [Section 298] [Entire Act]

State of Karnataka - Subsection

Section 298(1)(a) in Karnataka Municipalities Act, 1964

(a)apply to the District Court to set aside such order; and the court, after taking such evidence as it thinks necessary, may, confirm, modify or remit such surcharge or charge and make such orders as to costs as it thinks proper in the circumstances; or