Section 324(1)(ee) in Karnataka Municipalities Act, 1964

[Cites 0, Cited by 0] [Section 324(1)] [Section 324] [Entire Act]

State of Karnataka - Subsection

Section 324(1)(ee) in Karnataka Municipalities Act, 1964

(ee)prescribing the conditions on or subject to which licences may be granted, refused, suspended or withdrawn, for the use of hand-carts and hand barrows other than those plying for hire in respect of which licenses have been granted under the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.] Public Conveyances Act, 1961,

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State of Karnataka - Subsection

Section 324(1)(ee) in Karnataka Municipalities Act, 1964