Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 174(7)] [Section 174] [Entire Act]

State of Karnataka - Subsection

Section 174(7)(a) in Karnataka Municipalities Act, 1964

(a)The Government may also by notification declare that from such date and for such period as may be specified therein and subject to such restrictions and modifications as may be specified in the notification.-
(i)the powers and functions of the municipal council or a committee thereof under this Act, and the rules and bye-laws made thereunder shall be exercised and discharged by the Board; and
(ii)the powers and functions of the Municipal Commissioner or Chief Officer of the municipal council under this Act, shall be exercised and discharged by the Chairman of the Board: