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[Cites 0, Cited by 0] [Section 182(2)] [Section 182] [Entire Act]

State of Karnataka - Subsection

Section 182(2)(b) in Karnataka Municipal Corporations Act, 1976

(b)no contract for any performance which, in accordance with the provisions of this Act, the Commissioner may not carry out without the sanction of one or other municipal authorities or of the Government shall be made by him unless such sanction has been given;