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] [Entire Act] State of Karnataka - Section Section 15 in The Karnataka Apartment Ownership Act, 1972. 15. Removal no bar to subsequent resubmission of property to this Act. – The removal provided for in the preceding section shall in no way bar the subsequent resubmission of the property to the provisions of this Act.
