Section 43(1)(d) in Karnataka Municipalities Act, 1964

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State of Karnataka - Subsection

Section 43(1)(d) in Karnataka Municipalities Act, 1964

(d)furnish within a period of a fortnight to the Commissioner or to such other officer as the [Director of Municipal Administration] [Substituted by Act 31 of 2003 w.e.f. 20.8.2003.] shall from time to time nominate in this behalf, a copy of every resolution passed at any meeting of the municipal council; and

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State of Karnataka - Subsection

Section 43(1)(d) in Karnataka Municipalities Act, 1964