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 36] [Entire Act] State of Karnataka - Subsection Section 36(2) in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996 (2)If it appears to the State Government that the decision or order should be modified, annulled or reversed, it may pass orders accordingly.
