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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(1)(a) in The Karnataka Public Libraries Act, 1965

(a)for the Cities of Bangalore, Hubli-Dharwar, Mangalore, Mysore and Belgaum, and for such other urban area having a population of more than one lakh, as the State Government may by notification specify, called the City Library Authority; and