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 11] [Entire Act]

State of Karnataka - Subsection

Section 11(3) in Karnataka Krishna Basin Development Authority Act, 1992

(3)Any dispute which arises between the Authority and the Board or other bodies referred to in sub-section (1), in respect of the directions issued to them, shall be determined by the Government whose decision shall be final.