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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Karnataka - Subsection

Section 42(14) in Karnataka Municipalities Act, 1964

(14)The Municipal Council shall place at the disposal of the President annually such sum not exceeding one thousand rupees as may be determined by it; by way of sumptuary allowance.] [Substituted by Act 83 of 1976 w.e.f. 8-12-1976.]