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 2] [Entire Act] State of Karnataka - Subsection Section 2(14) in Karnataka Municipalities Act, 1964 (14)"municipal council" means the council of a town or city [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] established under this Act;
