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State of Karnataka - Section

Section 341 in Karnataka Municipalities Act, 1964

341. Punishment for person disobeying lawful direction given by Municipal Commissioner or Chief Officer.

- Whoever disobeys or fails to comply with a lawful direction given by the Municipal Commissioner or Chief Officer in any matter shall be punishable in the same manner as a person who disobeys or fails to comply with a lawful direction given by the municipal council in the same matter.