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] [Entire Act]

State of Karnataka - Section

Section 18 in The Karnataka Tank Conservation and Development Authority Act, 2014

18. Revision.

- the Chief Executive Officer may before the expiry of thirty days from the date of the order of the Authorised Officer under section 16, suo motu call for and examine the records of that order and may make such inquiry or cause such inquiry to be made and may pass orders as he deems fit.