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 472] [Entire Act] State of Karnataka - Subsection Section 472(3) in Karnataka Municipal Corporations Act, 1976 (3)In every such case the District Court shall determine the amount of the costs and shall direct by which of the parties the same shall be paid.
