Section 249(2) in Karnataka Municipalities Act, 1964
(2)In such event as aforesaid the Government may, by special notification, declaring that such [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] is threatened or visited with an outbreak of an infectious disease, confer on the municipal council all or any of the powers specified in the following sub-section, and such municipal council shall, subject to such limitations, restrictions and conditions, if any, as the Government in the same or in any subsequent notification may prescribe, exercise every such power so conferred on it until the same is withdrawn by means of a like notification.
