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 59] [Entire Act] State of Karnataka - Subsection Section 59(4) in Karnataka Municipalities Act, 1964 (4)Any question of procedure not herein provided for in this Act or the rules made thereunder shall be decided by a majority of the councillors present and voting.
