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[Cites 0, Cited by 3] [Section 47] [Entire Act]

State of Karnataka - Subsection

Section 47(1) in Karnataka Municipalities Act, 1964

(1)The municipal council shall ordinarily hold at least one meeting in every month for the transaction of business, [which shall be called an ordinary general meeting.] [Inserted by Act 34 of 1966 w.e.f. 16-1-1967.]