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

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State of Karnataka - Subsection

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

(aa)subject to the provisions of the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.] Traffic Control Act, 1960, prohibiting vehicular traffic in any particular street, so as to prevent danger, obstruction or inconvenience to the public, by fixing up posts at both ends of such street or portion of such street; prohibiting the transit of any vehicles of such form, construction, weight or size, or laden with such machinery or other unwieldy objects as may be deemed likely to cause injury to the roadway or to any construction thereon except under such conditions as to time, mode of traction or locomotion, use of appliances for protection of the roadway, number of lights and assistants and other general precautions as may be prescribed, either generally in such bye-laws, or in special licences to be granted in each case upon such terms as to time, of application and payment of fees therefor as may be prescribed in such bye- laws:

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State of Karnataka - Subsection

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