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[Cites 0, Cited by 0] [Section 174] [Entire Act]

State of Karnataka - Subsection

Section 174(9) in Karnataka Municipalities Act, 1964

(9)Any dispute which arises between the Improvement Board and the municipal council in respect of any matter shall be determined by the Government whose decision thereon shall be final.Chapter-IX Powers and OffencesPowers in respect of streets.