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[Cites 0, Cited by 0] [Section 359(1)] [Section 359] [Entire Act]

State of Karnataka - Subsection

Section 359(1)(d) in Karnataka Municipalities Act, 1964

(d)all debts and obligations incurred and all contracts made by or on behalf of the panchayat immediately before the said date and subsisting and on the said date shall be deemed to have been incurred and made by the municipal council in exercise of the powers conferred on it by this Act;