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 372(2)] [Section 372] [Entire Act] State of Karnataka - Subsection Section 372(2)(b) in Karnataka Municipal Corporations Act, 1976 (b)withhold the licence until the owner or occupier executes such works as may be specified in the order: