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 112D] [Entire Act] State of Karnataka - Subsection Section 112D(2) in Karnataka Municipal Corporations Act, 1976 (2)A property register shall be maintained in such manner and containing such particulars in respect of buildings or lands or both as specified in Schedule III.
