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

State of Karnataka - Subsection

Section 83(a) in Karnataka Municipalities Act, 1964

(a)nothing in this section, or in section 81 shall in any way affect any obligation accepted by or imposed upon any municipal council by any declaration of trust executed by or on behalf of such municipal council, or by any scheme settled by order of the Government for the administration of any trust;