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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Karnataka - Subsection

Section 76(2) in Karnataka Urban Development Authorities Act, 1987

(2)Where an Authority is constituted for and is functioning in any Urban Area the provisions contained in Chapter VIII of the Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964), shall not be applicable to such Urban Area.