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 72] [Entire Act] State of Karnataka - Subsection Section 72(2) in Karnataka Urban Development Authorities Act, 1987 (2)The Government may, by notification, rescind any regulation made under this section and thereupon, the said regulation shall cease to have effect.
