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[Cites 0, Cited by 0] [Section 503(3)] [Section 503] [Entire Act]

State of Karnataka - Subsection

Section 503(3)(h) in Karnataka Municipal Corporations Act, 1976

(h)all proceedings pending prior to the said declaration before the [larger urban area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] municipal council shall be continued by the corporation;