Legal Document View

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
[Cites 0, Cited by 0] [Section 2(1A)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1A)(a) in Karnataka Municipal Corporations Act, 1976

(a)a house, out-house, stable, privy, shed, hut, wall, verandah, fixed platform, plinth, door step and [any other structure including telecommunication tower or Advertisement structure, whatever name called] [Substituted by Act, 06 of 2015 w.e.f. 09.01.2015.] whether of masonry, bricks, wood, mud, metal or any other material whatsoever;