Legal Document View

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
[Cites 0, Cited by 0] [Section 323(2)] [Section 323] [Entire Act]

State of Karnataka - Subsection

Section 323(2)(q) in Karnataka Municipalities Act, 1964

(q)any other matters for which there is no provision or insufficient provision in this Act (including prescribing appellate authorities, periods within which appeals or revision petitions have to be filed, fees or charges payable in respect of any matter) and for which provision is, in the opinion of the Government, necessary for giving effect to the purposes of this Act.