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[Cites 0, Cited by 1] [Section 4(2)] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(2)(a) in Karnataka Municipal Corporations Act, 1976

(a)published in the official Gazette for the information of all persons likely to be affected thereby inviting objections and suggestions within [one month] [Substituted by Act 11 of 1979 w.e.f. 17.11.1978.] from the date of publication; and