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 8] [Entire Act] State of Karnataka - Subsection Section 8(1) in Karnataka Housing Board Act, 1962 (1)[Any vacancy in the office of the Chairman or of [non official member] [Substituted by Act 10 of 1974 w.e.f. 3.11.1973.]] shall be filled in as early as practicable.
