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 355] [Entire Act] State of Karnataka - Subsection Section 355(h) in Karnataka Municipalities Act, 1964 (h)all appeals pending before any authority shall, so far as may be practicable, be disposed of as if the said local area had been included in the transitional area when they were filed;
