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[Cites 0, Cited by 0] [Section 74(1)] [Section 74] [Entire Act]

State of Karnataka - Subsection

Section 74(1)(a) in Karnataka Municipal Corporations Act, 1976

(a)to produce any record, correspondence, plan or other document which is in his possession or under his control as Commissioner, or which is recorded or filed in his office or in the office of any corporation officer or servant subordinate to him;