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 423] [Entire Act] State of Karnataka - Subsection Section 423(29) in Karnataka Municipal Corporations Act, 1976 (29)in general, for securing cleanliness, safety and order and the good governance and well being of the city and for carrying out all the purposes of this Act.
