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 70] [Entire Act] State of Karnataka - Subsection Section 70(3) in Karnataka Improvement Boards Act, 1976 (3)Any such bye-law may also provide that a person contravening the same shall be required to remedy the mischief, if any caused by such breach.
