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 286] [Entire Act] State of Karnataka - Subsection Section 286(2) in Karnataka Municipal Corporations Act, 1976 (2)The Commissioner may, by notice require the owner of such door, date, bar or window to alter it so that no part thereof when open shall project over the street.
