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[Cites 0, Cited by 0] [Section 13H] [Entire Act]

State of Karnataka - Subsection

Section 13H(9) in Karnataka Municipal Corporations Act, 1976

(9)The Commissioner or his nominee, shall be entitled to take part in the meetings and deliberations of the Ward Committee. The Chairperson of the Ward Committee may request the representatives of concerned departments as special invitees to participate in the meetings.