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 4] [Section 444] [Entire Act] State of Karnataka - Subsection Section 444(3) in Karnataka Municipal Corporations Act, 1976 (3)The decision of the standing committee or where the matter has been referred to the corporation as aforesaid, the decision of the corporation shall be final.
