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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(15) in Karnataka Municipalities Act, 1964

(15)[ "municipal area" means any area specified as a smaller urban area and which is deemed to be a municipal area under section 3 and includes any local area which is deemed to be a municipal area under section 350;] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.]