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 463] [Entire Act] State of Karnataka - Subsection Section 463(4) in Karnataka Municipal Corporations Act, 1976 (4)The provision of this section shall not affect any contract made between any owner and occupier respecting the payment of expenses of any such work as aforesaid.
