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 2] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(5) in Karnataka Municipalities Act, 1964 (5)[ "Commissioner" means the Regional Commissioner or other Officer appointed to perform the duties of the Commissioner under this Act.] [Inserted by Act 17 of 2007 w.e.f. 5-1-2007.]
