Legal Document View

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
[Cites 0, Cited by 0] [Section 359(1)] [Section 359] [Entire Act]

State of Karnataka - Subsection

Section 359(1)(b) in Karnataka Municipalities Act, 1964

(b)any appointment, notification, notice, tax, order, scheme, licence, permission, rule, bye-law or form, made, issued, imposed or granted under the [Karnataka Panchayat Raj Act, 1993] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.], immediately before the said date in respect of the said local area shall continue in force and be deemed to have been made, issued, imposed or granted in respect of such [smaller urban area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] until it is superseded or modified by any appointment, notification, notice, tax, order, scheme, licence, permission, rule, bye-law or form, made, issued, imposed or granted under this Act;