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 508(1)] [Section 508] [Entire Act] State of Karnataka - Subsection Section 508(1)(d) in Karnataka Municipal Corporations Act, 1976 (d)for authorising the continued carrying on for the time being on behalf of corporations of the services and activities previously carried on by them;