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

State of Karnataka - Subsection

Section 94(4) in Karnataka Municipal Corporations Act, 1976

(4)The officer authorised under sub-section (2) may, after such inspection, make a report to the Government.] [For Sub-section (2) sub-section (2) to (4) substituted by Act 32 of 2003 w.e.f. 20.8.2003.]