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 22] [Entire Act] State of Karnataka - Subsection Section 22(2) in Karnataka Highways Act, 1964 (2)Where the permission has been cancelled under clause (b) or (d) of subsection (1) any rent or charge paid in advance shall be refunded to the holder of such permission less the amount, if any, due to the State Government.
