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[Cites 0, Cited by 0] [Section 102A] [Entire Act]

State of Karnataka - Subsection

Section 102A(c) in Karnataka Municipal Corporations Act, 1976

(c)"Municipality" means a municipal corporation established under section 3 of the Karnataka Municipal Corporations Act, 1976 or a city or a town municipal council incorporated under section 10 or a town panchayat constituted under section 351 of the Karnataka Municipalities Act, 1964.