Legal Document View

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
[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(2)(b) in Karnataka Slum Areas (Development) Act, 1973

(b)has not in his hands on behalf of that other person sufficient money to satisfy the whole demand of the prescribed authority, his liability shall be limited to the total amount of the money which he has in his hands as aforesaid.