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[Cites 0, Cited by 0] [Section 293] [Entire Act]

State of Karnataka - Subsection

Section 293(2) in Karnataka Municipal Corporations Act, 1976

(2)The Commissioner shall cause to be put up or painted on a conspicuous part of some building, wall, or place, at or near each end, corner or entrance of every public street, the name or number by which it is to be known.