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[Cites 0, Cited by 0] [Section 500] [Entire Act]

State of Karnataka - Subsection

Section 500(e) in Karnataka Municipal Corporations Act, 1976

(e)all debts and obligations incurred and all contracts made by or on behalf of the panchayat immediately before the said date and subsisting on the said date shall be deemed to have been incurred and made by the corporation in exercise of the power conferred on it by this Act.