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 2] [Entire Act] State of Karnataka - Subsection Section 2(vii) in Karnataka Local Authorities (Prohibition of Defection) Act, 1987 (vii)[" Town Panchayat" means a Town Panchayat established under the Karnataka Municipalities Act, 1964.] [Inserted by Act 13 of 1995 w.e.f. 3.5.1995.]
