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[Cites 0, Cited by 0] [Section 484] [Entire Act]

State of Karnataka - Subsection

Section 484(2) in Karnataka Municipal Corporations Act, 1976

(2)The corporation shall consult the legal cell on all matters pertaining to the interpretation of the provisions of this Act and the Rules, Regulations and bye-laws made thereunder and also in matters pertaining to the institution, defence or conduct of suits and other legal proceedings to which the corporation is a party.