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 78] [Entire Act]

State of Karnataka - Subsection

Section 78(2) in Karnataka Urban Development Authorities Act, 1987

(2)On such cessor, the Improvement Board [the Bagalkot Town Development Authority] [These words are to be omitted when Act 12 of 1996 is brought into force.] or the City Improvement Trust Board, Mysore constituted under the said Acts for such Urban Areas shall stand dissolved.