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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Karnataka - Subsection

Section 43(1)(a) in Karnataka Municipalities Act, 1964

(a)preside, unless prevented by reasonable cause, at all meetings of the municipal council and subject to the provisions of the rules for the time being in force under clause (a) of sub-section (2) of section 323, to regulate the conduct of business at such meetings;