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 41] [Entire Act] State of Karnataka - Subsection Section 41(1) in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016 (1)The State Government shall have general administrative control and supervision over all activities and affairs of the Authority .
