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 173] [Entire Act] State of Karnataka - Subsection Section 173(10) in Karnataka Municipalities Act, 1964 (10)The Improvement Board shall meet at the office of the Board and shall observe such rules of procedure in regard to transaction of business as may be prescribed.
