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[Cites 0, Cited by 0] [Section 62(5)] [Section 62] [Entire Act]

State of Karnataka - Subsection

Section 62(5)(d) in Karnataka Municipal Corporations Act, 1976

(d)may, subject to the approval of the corporation, write off the amount of any loss, or depreciation caused to corporation property which appears to the committee to be irrecoverable: