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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Karnataka - Subsection

Section 53(1)(g) in Karnataka Municipal Corporations Act, 1976

(g)fraudulently or without due authority, as the case may be, attempts to do any of the foregoing acts or wilfully aids or abets the doing of any such acts.