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[Cites 0, Cited by 0] [Section 324(1)] [Section 324] [Entire Act]

State of Karnataka - Subsection

Section 324(1)(bb) in Karnataka Municipalities Act, 1964

(bb)securing the protection of public parks, gardens, and open spaces, vested in or under the control of the municipal council, from injury or misuse, regulating their management and the manner in which they may be used by the public, and providing for the proper behaviour of persons in them;