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[Cites 0, Cited by 0] [Section 355E(3)] [Section 355E] [Entire Act]

State of Karnataka - Subsection

Section 355E(3)(d) in Karnataka Municipalities Act, 1964

(d)where, under the provisions of section 315 or section 316 either an administrator or an officer has been appointed, in respect of such Town Panchayat to exercise the powers and perform the duties of the Town Panchayat, then, such administrator or officer shall be deemed to be an Administrator appointed in respect of the Municipal Council;