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[Cites 0, Cited by 0] [Section 381(4)] [Section 381] [Entire Act]

State of Karnataka - Subsection

Section 381(4)(i) in Karnataka Municipalities Act, 1964

(i)the State Government or other competent authority of the powers under section 315 or 316 or any other provision of this Act in respect of any such town municipal council or city municipal council; or