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 18] [Entire Act] State of Karnataka - Subsection Section 18(3) in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013 (3)It shall be competent for the State Government, by order to make transitory provisions, if inthe opinion of the State Government, it is expedient so to do.
