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[Cites 0, Cited by 0] [Section 173(2)] [Section 173] [Entire Act]

State of Karnataka - Subsection

Section 173(2)(d) in Karnataka Municipalities Act, 1964

(d)[ the Executive Engineer concerned and the nominee of the Director of Town Planning specified by the Government;] [Substituted by Act 83 of 1976 w.e.f. 8-12.1976.]