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[Cites 0, Cited by 0] [Section 316(2)] [Section 316] [Entire Act]

State of Karnataka - Subsection

Section 316(2)(ii) in Karnataka Municipalities Act, 1964

(ii)during the period of [dissolution] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] of the municipal council, all powers and duties conferred and imposed on the municipal council by or under this Act or any other law shall be exercised and performed by such officer as the Government may from time to time appoint in that behalf;