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 17] [Entire Act] State of Karnataka - Subsection Section 17(3) in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013 (3)If the Authority disagrees with the decision of the Chairman the same shall be referred to the Government by the Secretary for suitable order.
