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 52 in Karnataka Police Act, 1963 52. District Magistrate to discharge functions under orders of Government. - The District Magistrate shall discharge his functions under sections 50 and 51 subject to any general or special orders of the Government in this behalf.
