Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Karnataka - Subsection

Section 40(1) in Karnataka Krishna Basin Development Authority Act, 1992

(1)No order passed or proceedings taken by an officer or Authority under this Act, shall be called in question in any court, in any suit or application and no injunction shall be granted by any court in respect of any action taken or about to be taken by such officer or Authority in pursuance of any power conferred by or under this Act.