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 13L] [Entire Act] State of Karnataka - Subsection Section 13L(2) in Karnataka Municipal Corporations Act, 1976 (2)Every order so made shall be laid as soon as may be after it is made before each House of the State Legislature.
