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 9] [Entire Act] State of Karnataka - Subsection Section 9(1) in Karnataka Lake Conservation and Development Authority Act, 2014 (1)The Government may appoint an officer not below the rank of a Secretary to the Government or equivalent officer to be the Chief Executive officer of the Authority.
