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 3] [Section 187] [Entire Act] State of Karnataka - Subsection Section 187(2) in Karnataka Municipalities Act, 1964 (2)No construction or reconstruction referred to in sub-section (1) shall be begun unless and until permission for the execution of the work is granted under this section.
