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[Cites 0, Cited by 0] [Section 173] [Entire Act]

State of Karnataka - Subsection

Section 173(14) in Karnataka Municipalities Act, 1964

(14)It shall be the duty of the Improvement Board to prepare improvement schemes, and execute them and perform such other functions for purposes of the improvement of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] as the Government may direct from time to time.