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[Cites 0, Cited by 0] [Section 256] [Entire Act]

State of Karnataka - Subsection

Section 256(3) in Karnataka Municipalities Act, 1964

(3)In prescribing the terms of a licence granted under this section for the use of premises as mills or iron yards or for similar purposes the Municipal Commissioner or Chief Officer may, when he thinks fit, require the licensee to provide a space or passage within the premises for vehicles for loading and unloading purposes.