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[Cites 0, Cited by 0] [Section 317(1)] [Section 317] [Entire Act]

State of Karnataka - Subsection

Section 317(1)(b) in Karnataka Municipalities Act, 1964

(b)the [Director of Municipal Administration] [Substituted by Act 31 of 2003 w.e.f. 20.8.2003.] may take cognizance of the dispute and decide it, in all other cases, in the same Revenue Division except when the Municipal Corporation of any City is a party to the dispute;