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[Cites 0, Cited by 0] [Section 355B] [Entire Act]

State of Karnataka - Subsection

Section 355B(5) in Karnataka Municipalities Act, 1964

(5)The properties, rights and liabilities of the Grama Panchayat of a Panchayat area declared as a transitional area under sub-section (1) shall vest in the Town Panchayat of the said transitional area with effect from the date specified in the notification.