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[Cites 0, Cited by 0] [Section 282(1)] [Section 282] [Entire Act]

State of Karnataka - Subsection

Section 282(1)(b) in Karnataka Municipal Corporations Act, 1976

(b)appear before the Commissioner either personally or by duly authorised agent on such day at such time and place as may be specified in the notice, and show cause as aforesaid.