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 3] [Entire Act] State of Karnataka - Section Section 368 in Karnataka Municipal Corporations Act, 1976 368. Public markets. - All markets which are acquired, constructed, repaired or maintained out of the corporation fund shall be deemed to be public markets.
