Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 326] [Entire Act]

State of Karnataka - Subsection

Section 326(2) in Karnataka Municipalities Act, 1964

(2)Copies of all such rules and bye-laws shall be kept at the municipal office and shall be sold to the public at cost price either singly or in collection at the option of the purchaser.Chapter-XIV Appointment and Powers of Municipal Commissioner or Chief Officer and other Municipal Officers