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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Karnataka - Subsection

Section 39(2)(i) in The Karnataka Fire Force Act, 1964

(i)for the determination of the question whether any property appertains to the Fire Service maintained by a local authority or whether any rights, powers, liabilities or obligations were acquired or incurred or any contract or agreement or other instrument was made by the local authority for the purposes of the Fire Service or whether any documents relate to those purposes;