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 5] [Entire Act] State of Karnataka - Section Section 28 in Karnataka Municipalities Act, 1964 28. Election valid unless called in question. - An election of a councillor not called in question in accordance with the foregoing provisions shall be deemed to be a good and valid election.
