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 198] [Entire Act] State of Karnataka - Subsection Section 198(4) in Karnataka Panchayat Raj Act, 1993 (4)An appeal shall lie from an order of the Chief Executive Officer under this section to the [Government] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.].
