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[Cites 0, Cited by 0] [Section 187(5)] [Section 187] [Entire Act]

State of Karnataka - Subsection

Section 187(5)(b) in Karnataka Municipalities Act, 1964

(b)in case the municipal council having issued such demand for, and having received in accordance with the bye-laws in force in this behalf, such further particulars, has issued no further orders within one month from the receipt of such particulars.