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 359(1)] [Section 359] [Entire Act]

State of Karnataka - Subsection

Section 359(1)(f) in Karnataka Municipalities Act, 1964

(f)all proceedings pending at the said date before the panchayat shall be deemed to be transferred to and continued by the municipal council;