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 102D] [Entire Act] State of Karnataka - Subsection Section 102D(1) in Karnataka Municipal Corporations Act, 1976 (1)The Board shall consist of a Chairperson and such number of members including ex-officio members not exceeding four as may be appointed by the State Government.
