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 2] [Section 10] [Entire Act] State of Karnataka - Subsection Section 10(2) in Karnataka Municipalities Act, 1964 (2)Save as otherwise provided in this Act, the municipal Government of a [municipal area] [Substituted by Act 36 of 2004 w.e.f. 1.6.1994.] shall vest in the municipal council.
