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[Cites 0, Cited by 0] [Section 503(3)] [Section 503] [Entire Act]

State of Karnataka - Subsection

Section 503(3)(d) in Karnataka Municipal Corporations Act, 1976

(d)the unexpended balance of the municipal fund and the property (including arrears of rates, taxes and fees), belonging to the said [larger urban area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] municipal council and all rights and powers which prior to the said declaration vested in the [larger urban area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] municipal council shall, subject to all charges and liabilities affecting the same, vest in the corporation as the corporation fund;