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] [Entire Act] State of Karnataka - Section Section 37 in The Basavakalyan Development Board Act, 2005 37. Board not to sell any land within its jurisdiction. - The Board shall not sell any land within its jurisdiction for any purpose and to any person except with the prior approval of the State Government.
