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 2] [Entire Act] State of Karnataka - Subsection Section 2(8A) in Karnataka Municipalities Act, 1964 (8A)[ "Director of Municipal Administration" means the director of municipal administration appointed under sub-section (1-A) of section 388] [Inserted by Act 31 of 2003 w.e.f. 20-8-2003.]
