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 60] [Entire Act] State of Karnataka - Subsection Section 60(1) in Karnataka Housing Board Act, 1962 (1)It shall be the duty of the Board to keep the housing accommodation under its control in a good habitable condition.
