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 501] [Entire Act] State of Karnataka - Subsection Section 501(c) in Karnataka Municipal Corporations Act, 1976 (c)such officers and servants of the [Grama Panchayat] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] shall be transferred to the corporation as the Government may, by order, direct.
