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[Cites 0, Cited by 0] [Section 483] [Entire Act]

State of Karnataka - Subsection

Section 483(j) in Karnataka Municipal Corporations Act, 1976

(j)obtain such legal advice and assistance as he may think it necessary or expedient to obtain, or as he may be desired by the corporation or the standing committee to obtain, for any of the purposes mentioned in the foregoing clause of this section or for securing the lawful exercise or discharge of any power or duty vesting in or imposed upon any municipal authority, officer or servant.