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[Cites 0, Cited by 0] [Section 179(1)] [Section 179] [Entire Act]

State of Karnataka - Subsection

Section 179(1)(c) in Karnataka Municipalities Act, 1964

(c)the municipal council shall prepare a map of the area comprised within the said line and the street concerned and a statement specifying the lands enclosed therein which shall be open for the inspection of the public.