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[Cites 0, Cited by 0] [Section 359(1)] [Section 359] [Entire Act]

State of Karnataka - Subsection

Section 359(1)(g) in Karnataka Municipalities Act, 1964

(g)all appeals pending before any authority shall, so far as may be practicable, be disposed of as if the said local area had been included in the [smaller urban area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] when they were filed;