Legal Document View

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
[Cites 0, Cited by 0] [Section 72(3)] [Section 72] [Entire Act]

State of Karnataka - Subsection

Section 72(3)(ii) in Karnataka Panchayat Raj Act, 1993

(ii)in the case of removal of earth, sand or other material, twice the value of such earth, sand or other material shall also be recoverable as a fine.