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 98] [Entire Act] State of Karnataka - Subsection Section 98(4) in Karnataka Municipal Corporations Act, 1976 (4)Government may at any time, on further representation by the corporation or otherwise, revise, modify or revoke an order passed under sub-section (3).
