Section 323(1) in Karnataka Municipalities Act, 1964
(1)The Government may by notification [and after previous publication] [Omitted by Act 12 of 1983 w.e.f. 24.2.1983 and inserted by Act 12 of 1983 w.e.f. 1.3.1983.] make rules for carrying out all or any of the purposes of this Act and prescribe by such rules, forms for any proceeding for which it considers that a form should be prescribed.
