Section 176(6)(b) in Karnataka Municipal Corporations Act, 1976

[Cites 0, Cited by 0] [Section 176(6)] [Section 176] [Entire Act]

(b)

(i)no property whether movable or immovable of whatever value shall be transferred free of cost or for an upset price;

(ii)no lease of any immovable property exceeding five years shall be granted;

(iii)no immovable property shall be disposed of by sale or by other transfer, except with the previous sanction of the Government.

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