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[Cites 0, Cited by 0] [Section 94(2)] [Section 94] [Entire Act]

State of Karnataka - Subsection

Section 94(2)(c) in Karnataka Municipal Corporations Act, 1976

(c)to require a corporation to take into consideration any objection which appears to him to exist to the doing of anything which is about to be done or is being done by such corporation or any information which he is able to furnish and which appears to him to necessitate the doing of a certain thing by Corporation and to make a written reply to him within a reasonable time stating its reasons for not desisting from doing or not doing such thing.