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[Cites 0, Cited by 2] [Section 310(2)] [Section 310] [Entire Act]

State of Karnataka - Subsection

Section 310(2)(b) in Karnataka Municipal Corporations Act, 1976

(b)the Commissioner has failed for [thirty] [Substituted by Act 32 of 1986 w.e.f. 17.6.1986.] days after receipt of the notice of completion to intimate his refusal of the said permission.