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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Karnataka - Subsection

Section 63(2) in Karnataka Municipal Corporations Act, 1976

(2)Whenever the Commissioner, in pursuance of such resolution, takes any action in anticipation of the approval, sanction, consent or concurrence of a standing committee he shall forthwith inform the committee of the action so taken.