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

State of Karnataka - Subsection

Section 13L(1) in Karnataka Municipal Corporations Act, 1976

(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order, published in the official Gazette make such provisions not inconsistent with the provisions of this Act as may appear to be necessary for removing the difficulty.