Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42] [Entire Act] State of Karnataka - Subsection Section 42(2) in Karnataka Town and Country Planning Act, 1961 (2)Such decision shall not be subject to an appeal but it shall not operate as a bar to a regular suit.
