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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Karnataka - Subsection

Section 83(4) in Karnataka Municipal Corporations Act, 1976

(4)If the corporation fails to pay the amount required to be paid under sub-section (3), the Government may direct the officer having custody of the corporation fund to pay such amount or so much thereof as is possible from the balance of the corporation fund in his hands.