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State of Karnataka - Section

Section 389 in Karnataka Municipalities Act, 1964

389. [ Removal of difficulties. [Inserted by Act 5 of 2005 w.e.f. 7.3.2005.]

- If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order published in the Official Gazette as the occasion may require do anything which appears to it to be necessary to remove the difficulty].[Schedule-I. ***] [Omitted by Act 28 of 2001 w.e.f. 19.11.2001.][Schedule-II. ***] [Omitted by Act 21 of 1979 w.e.f. 31.3.1979.][Schedule-III. ***] [Omitted by Act 36 of 1994 w.e.f. 1.6.1994.][Schedule-IV. ***] [Omitted by Act 36 of 1994 w.e.f. 1.6.1994.][Schedule V. ***] [Omitted by Act 83 of 1976 w.e.f. 8.12.1976.]