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 3] [Entire Act] State of Karnataka - Subsection Section 3(1B) in Karnataka Municipal Corporations Act, 1976 (1B)The name of the city shall, where the local area having two or more local authorities form the city, be as determined by the Governor.] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.]
