Section 84(2) in Karnataka Municipalities Act, 1964
(2)Notwithstanding anything contained in sub-section (1) any officer duly authorised by it in this behalf,-(a)incur expenditure beyond the said limits,-(i)in the acquisition of land, or(ii)in the construction, maintenance, repair or purchase of works for the purpose of obtaining supply of water required for the inhabitants of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1 -6-1994.], or of providing the supply of electrical energy for the use of the inhabitants of the said [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1 -6-1994.] or of establishing slaughter houses or places for the disposal of night soil or sewage or carcasses of animals beyond the said limits, or for drainage works or for the purpose of providing mechanically propelled transport facilities for conveyance of the public or for the purpose of setting up of dairies or farms for the supply, distribution and processing of milk or milk products for the benefit of the inhabitants of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1 -6-1994.], or for any other purpose calculated to promote the health, safety or convenience of the inhabitants of the said [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1 -6-1994.]; or(b)make whether within or beyond the limits of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] a contribution towards expenditure incurred by any other municipal council or a [Taluk Panchayat or a Grama Panchayat or cantonment authority] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] or other public institution or person or body of persons for measures promoting the health, education or convenience of the public and calculated to benefit the residents within the limits of the contributing municipal council; or(c)create scholarships tenable outside the limits of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.].
