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 6] [Entire Act] State of Karnataka - Section Section 180 in Karnataka Municipal Corporations Act, 1976 180. Power of corporation to determine whether works shall be executed by contract. - The corporation may determine for any particular case whether the Commissioner shall execute work by contract or otherwise.
