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 70] [Entire Act] State of Karnataka - Subsection Section 70(2) in Karnataka Municipal Corporations Act, 1976 (2)Every councillor shall have the right to interpellate on matters connected with the corporation administration subject to the regulations framed in this behalf.
