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 32] [Entire Act] State of Karnataka - Subsection Section 32(a) in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996 (a)unless it is satisfied that such contract is unduly onerous or has been entered into in bad faith or is detrimental to the interest of the Board:
