Section 23(i) in Karnataka Traffic Control Act, 1960
(i)which have been made under the Bombay Municipal Boroughs Act, 1925 (Bombay Act XVIII of 1925), the Bombay District Municipal Act, 1901 (Bombay Act III of 1901), the Coorg Municipal Regulation, 1907 (Central Regulation II of 1907), the Hyderabad District Municipalities Act, 1956 (Hyderabad Act XVIII of 1956), and
