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 4] [Section 21] [Entire Act] State of Karnataka - Subsection Section 21(1A) in Karnataka Municipal Corporations Act, 1976 (1A)[ No notification under sub-section (1) shall be called in question in any court of law;] [Inserted by Act 13 of 1983 w.e.f.24.2.1983.]
