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

State of Karnataka - Subsection

Section 4(1)(b) in Karnataka Municipal Corporations Act, 1976

(b)exclude from the limits of the [larger urban area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] and local area comprised therein; and every such notification shall define the limits of the local area to which it relates.