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 76N(1)] [Section 76N] [Entire Act] State of Karnataka - Subsection Section 76N(1)(a) in Karnataka Town and Country Planning Act, 1961 (a)the resolution or order may not be cancelled, in whole or in part; or