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 2] [Entire Act] State of Karnataka - Subsection Section 2(h) in Karnataka Electricity Reform Act, 1999 (h)"local authority" means the Municipal Corporations, Municipal Councils, Town Panchayaths, Zilla Panchayaths, Taluk Panchayaths and Grama Panchayaths;
