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 323(2)] [Section 323] [Entire Act] State of Karnataka - Subsection Section 323(2)(a) in Karnataka Municipalities Act, 1964 (a)for regulating the conduct of business and delegation of any of the powers or duties and the appointment and constitution of the committees of a municipal council;