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 37 in The Kaginele Development Authority Act, 2009 37. Authority not to sell any land within its jurisdiction The Authority hall not sell any land within its jurisdiction for any purpose and to any person except with the prior approval of the State Government.
