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 13] [Entire Act] State of Karnataka - Subsection Section 13(1A) in Karnataka Municipalities Act, 1964 (1A)[ No notification under sub-section (1) shall be called in question in any court of law.] [Inserted by Act 12 of 1983 w.e.f. 24-2-1983.]
