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[Cites 0, Cited by 0] [Section 173(9)] [Section 173] [Entire Act]

State of Karnataka - Subsection

Section 173(9)(e) in Karnataka Municipalities Act, 1964

(e)ceases to reside within the limits of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] in respect of which the Improvement Board is established; or