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 4D] [Entire Act] State of Karnataka - Subsection Section 4D(4) in Karnataka Town and Country Planning Act, 1961 (4)Any vacancies shall be filled by fresh appointment by the State Government or by nomination by the local authority concerned, as the case may be.
