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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Karnataka - Subsection

Section 42(13) in Karnataka Municipalities Act, 1964

(13)[ The President and the Vice-President may receive out of the Municipal Fund such monthly allowances, not exceeding rupees two hundred, as the Government may, from time to time, fix and different rates may be fixed for different municipal councils.