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 1] [Entire Act] State of Karnataka - Section Section 350 in Karnataka Municipalities Act, 1964 350. Municipal Area. - Where any area is specified to be a transitional area under section 349, such area shall be deemed to be a municipal area.
