KARNATAKA MUNICIPALITIES ACT, 1964
An Act to consolidate and amend the law relating to the management of municipal affairs in towns and cities in the State of Karnataka
- Act number
- Act 22 of 1964
- Year
- 1964
- Enacted on
- 07-04-1964
- In force from
- 01-04-1965
- Jurisdiction
- Karnataka State Act
- Subjects
- Housing And Urban Development
Read the full text of KARNATAKA MUNICIPALITIES ACT, 1964 section by section on LawLens.
Official source: India Code