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 389] [Entire Act] State of Karnataka - Subsection Section 389(2) in Karnataka Municipal Corporations Act, 1976 (2)Any expenses incurred in destroying anything under sub-section(1), shall be paid by the owner or person in whose possession such thing was at the time of the seizure.
