Section 117(3) in Karnataka Municipal Corporations Act, 1976
(3)The Commissioner may, at his discretion condone omissions to give notice under section 113, 114, 115 or 116 giving his reasons in writing for every such condonations.[118 to 127. [Omitted by Act 35 of 1994 w.e.f. 1.6.1994.]x x x][128 to 133. [Omitted by Act 21 of 1979 w.e.f. 31.3.1979.]x x x]
