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 176] [Entire Act] State of Karnataka - Subsection Section 176(5) in Karnataka Municipal Corporations Act, 1976 (5)The Commissioner may lend or let out on hire any corporation movable property on such conditions and for such periods as may be specified in the regulations.
