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 388] [Entire Act] State of Karnataka - Subsection Section 388(1A) in Karnataka Municipalities Act, 1964 (1A)[ the State Government may, by notification, appoint a Director of Municipal Administration to perform the functions entrusted under this Act.] [Inserted by Act 31 of 2003 w.e.f. 20.8.2003.]
