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 189] [Entire Act] State of Karnataka - Subsection Section 189(3) in Karnataka Municipalities Act, 1964 (3)Whoever erects any building contrary to the provisions of sub-section (1) or the conditions imposed under sub-section (2) shall, be punished with fine which may extend to two hundred rupees.
