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 46(2)] [Section 46] [Entire Act] State of Karnataka - Subsection Section 46(2)(b) in Karnataka Slum Areas (Development) Act, 1973 (b)Before giving any decision on any such dispute the Government shall give an opportunity to the State Housing Board and the Board to make representations.