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] State of Karnataka - Subsection Section 7(1) in Basavakalyan Development Board Rules, 2005 (1)Board shall not dispose of by sale or exchange or alienate any movable or immovable property, the value of which exceeds rupees one lakh without prior approval of the government.
