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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Karnataka - Subsection

Section 43(1)(e) in Karnataka Municipalities Act, 1964

(e)furnish any extract from the minutes of the proceedings of the municipal council or of any committee or other document or thing which the [Director of Municipal Administration] [Substituted by Act 31 of 2003 w.e.f. 20.8.2003.] or other officer calls for under section 304.