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 24] [Entire Act] State of Karnataka - Subsection Section 24(b) in Karnataka Maritime Board Act, 2015 (b)No contract for acquisition or sale of immovable property or for the lease of any such property for a term exceeding five years shall be made unless it is previously approved by the Government
