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2006 (2) AIR Kar R 712
Karnataka High Court
Hon'ble Judge(s):
N. K. Patil
, J
Karnataka Municipalities Act (22 of 1964) , S.306— Powers of Deputy Commissioner - Resolution passed by Municipality - Cannot be set aside/cancelled by Deputy Commissioner - Said authority is empowered only to suspend execution of order of Municipal Council and said authority cannot sit in judgment as an appellate authority. (Para 6)
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