Section 494 in Karnataka Municipal Corporations Act, 1976
494. Prohibition against obstruction of proceedings of corporation, standing committee, Mayor, etc.
- No person shall obstruct any proceedings of the corporation or any standing committee, the Mayor or Deputy Mayor, and Councillor, the Commissioner or any person employed by the corporation or any person with whom the Commissioner has entered into a contract on behalf of the corporation in the performance of their duty or of anything which they are empowered or required to do by virtue of or in consequence of this Act or of any rule, bye-law, regulation or order made under it.
