Legal Document View

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
[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(2)(b) in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013

(b)references to “public premises” in that Act and those rules shall be deemed to be references to premises of the Authority, and references to “the State Government” in section 6,8,14,16 and 17 of that Act shall be deemed to be references to the Authority.