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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Karnataka - Subsection

Section 94(3) in Karnataka Municipal Corporations Act, 1976

(3)The Corporation and every municipal authority and all corporation officers and other corporation employees shall be bound to afford the officer authorised under sub-section (2) access at all reasonable time to the premises and properties of the corporation and to all records, accounts and other documents the inspection of which he may consider necessary to enable him to discharge his duties".