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 297] [Entire Act] State of Karnataka - Subsection Section 297(3) in Karnataka Municipal Corporations Act, 1976 (3)In determining such compensation allowance shall be made for any benefit accruing to the same premises from the improvement of the streets.
