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 23] [Entire Act] State of Karnataka - Subsection Section 23(1) in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996 (1)The State Government shall appoint an Executive Officer to the Board and such number of other officers as it considers necessary to assist him.
