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[Cites 0, Cited by 0] [Section 295] [Entire Act]

State of Karnataka - Subsection

Section 295(7) in Karnataka Municipalities Act, 1964

(7)The Comptroller and Auditor General of India shall send the Annual Technical Inspection Report under sub-section (1) of Section 290 to the State Government for being placed before both Houses of the State Legislature.] [Substituted by Act 20 of 2012 w.e.f. 14.03.2012.]