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[Cites 0, Cited by 0] [Section 174(8)] [Section 174] [Entire Act]

State of Karnataka - Subsection

Section 174(8)(b) in Karnataka Municipalities Act, 1964

(b)Any open space reserved for ventilation in any part of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.], and provided by the Improvement Board as part of any improvement scheme executed by it shall be transferred on completion, to the municipal council for maintenance at the expense of the municipal council and shall thereupon vest in the municipal council.