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[Cites 0, Cited by 0] [Section 94(1)] [Section 94] [Entire Act]

State of Karnataka - Subsection

Section 94(1)(c) in Karnataka Municipalities Act, 1964

(c)places used for the charitable purpose of sheltering the destitute or animals and orphanages, homes and schools for the deaf and dumb, asylum for the aged and fallen women and such similar institutions run purely on philanthropic lines as are approved by the State Government;