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] [Section 6] [Entire Act] State of Karnataka - Subsection Section 6(d) in Karnataka Urban Development Authorities Act, 1987 (d)in the opinion of the Government he has so abused his position as to render his continuance in office detrimental to the public interest :
