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[Cites 0, Cited by 0] [Section 242] [Entire Act]

State of Karnataka - Subsection

Section 242(d) in Karnataka Municipalities Act, 1964

(d)without proper authority disturbs the public peace or order by singing, screaming or shouting, or by using any apparatus for amplifying or reproducing the human voice, such as a megaphone or a loud­speaker; or