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(iv) in Karnataka Local Authorities (Prohibition of Defection) Act, 1987 (iv)"Municipal Corporation" means a Municipal Corporation established under the Karnataka Municipal Corporations Act, 1976 ;
