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[Cites 0, Cited by 1] [Section 81] [Entire Act]

State of Karnataka - Subsection

Section 81(1) in Karnataka Municipal Corporations Act, 1976

(1)As soon as may be after the first day of April in every year and not later than such date as may be fixed by the Government the corporation shall submit to the Government, a detailed report of the administration during the preceding year in such form as the Government may direct.