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 45] [Entire Act] State of Karnataka - Subsection Section 45(2) in Karnataka Command Areas Development Act, 1980 (2)The State Government may stay the execution of any such decision, order, or proceeding pending the exercise of its powers under sub-section (1).
