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 3] [Section 12] [Entire Act] State of Karnataka - Subsection Section 12(j) in Karnataka Panchayat Raj Act, 1993 (j)[ if he does not have a sanitary latrine for the use of the members of his family: [Inserted by Act 29 of 1997 w.e.f. 20.10.1997.]
