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 155] [Entire Act] State of Karnataka - Subsection Section 155(2) in Karnataka Municipalities Act, 1964 (2)The municipal council may also from time to time make any new or additional improvement schemes, on its own initiative, if satisfied of the sufficiency of its resources.
