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 1] [Entire Act] State of Karnataka - Section Section 52 in The Karnataka Police Act, 1963. 52. District Magistrate to discharge functions under orders of Government.— The District Magistrate shall discharge his functions under sections 50 and 51 subject to any general or special orders of the Government in this behalf.
