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[Cites 0, Cited by 0] [Section 381(1)] [Section 381] [Entire Act]

State of Karnataka - Subsection

Section 381(1)(b) in Karnataka Municipal Corporations Act, 1976

(b)in any place within five kilometers of such limits and not included in any municipality constituted under the Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964):