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 1] [Section 500] [Entire Act] State of Karnataka - Subsection Section 500(g) in Karnataka Municipal Corporations Act, 1976 (g)all proceedings pending on the said date before the panchayat shall be deemed to be transferred to and shall be continued before the corporation;
