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[Cites 0, Cited by 0] [Section 154(2)] [Section 154] [Entire Act]

State of Karnataka - Subsection

Section 154(2)(b) in Karnataka Municipal Corporations Act, 1976

(b)no portion of any sum of money borrowed under clause (a) of sub-section (1) shall be applied to the payment of salaries or allowances to any corporation officers or servants other than those exclusively employed upon the works for the construction of which the money was borrowed.