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 150] [Entire Act] State of Karnataka - Subsection Section 150(3) in Karnataka Municipalities Act, 1964 (3)Subject to the provisions of sub-section (2) the decision of a Magistrate on any appeal or revision under this section shall be final and shall be implemented by the municipal council.
