Section 84(2)(a) in Karnataka Municipalities Act, 1964

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State of Karnataka - Subsection

Section 84(2)(a) in Karnataka Municipalities Act, 1964

(a)incur expenditure beyond the said limits,-

(i)in the acquisition of land, or

(ii)in the construction, maintenance, repair or purchase of works for the purpose of obtaining supply of water required for the inhabitants of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1 -6-1994.], or of providing the supply of electrical energy for the use of the inhabitants of the said [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1 -6-1994.] or of establishing slaughter houses or places for the disposal of night soil or sewage or carcasses of animals beyond the said limits, or for drainage works or for the purpose of providing mechanically propelled transport facilities for conveyance of the public or for the purpose of setting up of dairies or farms for the supply, distribution and processing of milk or milk products for the benefit of the inhabitants of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1 -6-1994.], or for any other purpose calculated to promote the health, safety or convenience of the inhabitants of the said [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1 -6-1994.]; or

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State of Karnataka - Subsection

Section 84(2)(a) in Karnataka Municipalities Act, 1964