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 157] [Entire Act] State of Karnataka - Subsection Section 157(3) in Karnataka Municipalities Act, 1964 (3)Such notice shall be signed by, or by the order of the Municipal Commissioner or Chief Officer and shall be served in the manner specified in section 262.
