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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(4) in Karnataka Municipal Corporations Act, 1976

(4)The Commissioner shall be entitled to such leave as the Government may by order from time to time specify. The leave may be granted to the Commissioner by the Government and when such leave is granted, he shall be paid out of the corporation funds such leave salary and allowances as the Government may determine.