Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 5] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(2) in Karnataka Village Offices Abolition Act, 1961

(2)all incidents (including the right to hold office and the emoluments attached thereto, the right to levy customary fees or prequisites in money or in kind and the liability to render service) appertaining to the said village offices shall be and are hereby extinguished;