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[Cites 0, Cited by 0] [Section 143(1)] [Section 143] [Entire Act]

State of Karnataka - Subsection

Section 143(1)(b) in Karnataka Municipalities Act, 1964

(b)show cause to the satisfaction of the municipal council, or of such officer as the municipal council by rule may appoint in this behalf, or of the Municipal Commissioner or Chief Officer, if any, why he should not pay the same, or