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[Cites 0, Cited by 0] [Section 359(1)] [Section 359] [Entire Act]

State of Karnataka - Subsection

Section 359(1)(a) in Karnataka Municipalities Act, 1964

(a)the unexpended balance of the [Grama Panchayat Fund] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] and the property (including arrears of rates, taxes and fees) [belonging to the [Grama Panchayat] [Substituted by Act 33 of 1986 w.e.f. 7.10.1986.]] of the said local area (hereinafter referred to as the panchayat) and all rights and powers which prior to such notification, vested in the panchayat shall, subject to all charges and liabilities affecting the same, vest in the municipal council of such [smaller urban area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] (herein referred to as the municipal council) as the municipal fund;