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 59] [Entire Act] State of Karnataka - Subsection Section 59(21A) in Karnataka Municipal Corporations Act, 1976 (21A)[ slum improvements and upgradation; [Clauses (21A) to (21D) Inserted by Act 35 of 1994 w.e.f.1.6.1994.]
