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 174(2)] [Section 174] [Entire Act] State of Karnataka - Subsection Section 174(2)(c) in Karnataka Municipalities Act, 1964 (c)the betterment fee and other sums due and paid to or recovered by the Board under the provisions of this Act.