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[Cites 0, Cited by 0] [Section 82(3)] [Section 82] [Entire Act]

State of Karnataka - Subsection

Section 82(3)(a) in Karnataka Municipalities Act, 1964

(a)The powers conferred by this section on a Deputy Commissioner may also be exercised by an Assistant Commissioner [or any other officer of equal rank specified by the Government] [Inserted by Act 83 of 1976 w.e.f. 8-12-1976.] in the case of a town municipal council.