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[Cites 0, Cited by 0] [Section 155] [Entire Act]

State of Karnataka - Subsection

Section 155(3) in Karnataka Municipalities Act, 1964

(3)Notwithstanding anything to the contrary contained in this Act, or in any other law for the time being in force, the Government may, whenever it deems it necessary, require the municipal council to take up any improvement scheme or work and execute it subject to such terms and conditions as may be specified by the Government.