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 4] [Entire Act] State of Karnataka - Subsection Section 4(2) in Karnataka Command Areas Development Act, 1980 (2)The State Government shall appoint, -(i)one of the members as the Chairman ; and(ii)one of the members or any officer of the Authority as the Secretary of the Authority.
