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 1] [Section 67] [Entire Act] State of Karnataka - Subsection Section 67(4) in Karnataka Urban Development Authorities Act, 1987 (4)The Government may at any time on further representation by the Authority or otherwise, revise, modify, or revoke an order passed under sub-section(3).
