Section 87(t) in Karnataka Municipalities Act, 1964
(t)printing such annual reports on the municipal administration of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] as the Government, by general or special orders, requires the municipal council to submit; [***] [Omitted by Act 83 of 1976 w.e.f. 8-12-1976.]
