Section 91(o) in Karnataka Municipalities Act, 1964
(o)by a resolution passed at a general meeting and supported by one- half of the total number of councillors and with the previous sanction of the Deputy Commissioner in the case of a town municipal council and of the [Director of Municipal Administration] [Substituted by Act 31 of 2003 w.e.f. 20.8.2003.] in the case of a city municipal council organising any public reception, public ceremony, public entertainment or public exhibition within the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.]:
