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[Cites 0, Cited by 3] [Section 98] [Entire Act]

State of Karnataka - Subsection

Section 98(3) in Karnataka Municipal Corporations Act, 1976

(3)Upon consideration of the reply, if any, received from the corporation and after such enquiry as it thinks fit, Government may pass orders cancelling the resolution or order or repealing the bye-law or regulation and communicate the same to the corporation.