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[Cites 0, Cited by 2] [Entire Act]

State of Karnataka - Section

Section 303 in Karnataka Municipalities Act, 1964

303. Chief Controlling Authority.

- The [Director of Municipal Administration] [Substituted by Act 31 of 2003 w.e.f. 20.8.2003.] shall subject to the control and orders of the Government, be the chief controlling authority in respect of all matters relating to the administration of this Act and for that purpose may exercise all powers necessary in that behalf.