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 76D] [Entire Act] State of Karnataka - Subsection Section 76D(b) in Karnataka Town and Country Planning Act, 1961 (b)removes any mark set up for the purpose of indicating any level or direction necessary to the execution of works authorized under this Act,
