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 7] [Entire Act] Bombay Presidency - Subsection Section 7(a) in The Bombay Khar Lands Development Board (Reconstitution) Order, 1959 (a)if the assets are situated, or the liability arises, in the Karnataka area, pass to the new Board constituted for that area;
