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[Cites 0, Cited by 2] [Section 64(1)] [Section 64] [Entire Act]

State of Karnataka - Subsection

Section 64(1)(b) in Karnataka Municipal Corporations Act, 1976

(b)in any emergency take such immediate action for the service or safety of the public or the protection of the property of the corporation as the emergency shall appear to him or justify or require, notwithstanding that such action cannot be taken under this Act without the sanction, approval or authority of some other municipal authority or of the Government: