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[Cites 0, Cited by 1] [Section 423] [Entire Act]

State of Karnataka - Subsection

Section 423(10) in Karnataka Municipal Corporations Act, 1976

(10)for the regulation and licensing of hotels, lodging houses, boarding houses, choultries, rest houses, restaurants, eating houses, cafes, refreshment rooms, coffee houses and any premises to which the public are admitted for repose or for consumption of any food or drink or any place where any food or drink is exposed for sale;