Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 172(1)] [Section 172] [Entire Act]

State of Karnataka - Subsection

Section 172(1)(ii) in Karnataka Municipal Corporations Act, 1976

(ii)the aggregate sum of the budget grants contained in the budget estimate adopted by the corporation shall not be increased except by the corporation under section 171;