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[Cites 0, Cited by 0] [Section 171(1)] [Section 171] [Entire Act]

State of Karnataka - Subsection

Section 171(1)(b) in Karnataka Municipalities Act, 1964

(b)require the offender to appear before the municipal council either personally or by a duly authorised agent in such way and at such time and place as may be specified in the notice and show cause as aforesaid.