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 258] [Entire Act] State of Karnataka - Subsection Section 258(1) in Karnataka Municipalities Act, 1964 (1)The municipal council may give public notice of its intention to declare that any area specified in the notice shall be used only for such industrial purposes as may be specified therein.
