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[Cites 0, Cited by 0] [Section 483] [Entire Act]

State of Karnataka - Subsection

Section 483(a) in Karnataka Municipal Corporations Act, 1976

(a)take, or withdraw from, proceedings against any person who is charged with,-
(i)any offence against this Act, the rules, bye-laws or regulations;
(ii)any offence which affects or is likely to affect any property or interest of the corporation or the due administration of this Act;
(iii)committing any nuisance whatsoever;