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 472] [Entire Act] State of Karnataka - Subsection Section 472(2) in Karnataka Municipal Corporations Act, 1976 (2)On the appearance of the parties or, in the absence of any of them, on proof of due service of the summons, the District Court may hear and determine the case.
