Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(2) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011

(2)No order of removal of a nominated non-official member under clause (a) and (d) of sub-section (1), shall be made unless such member has been given an opportunity of making his representation.