Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 81] [Entire Act]

State of Karnataka - Subsection

Section 81(1) in Karnataka Municipalities Act, 1964

(1)Every municipal council may for the purpose of this Act, acquire and hold property both movable and immovable, whether within or without the limits of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.].