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 4] [Entire Act] State of Karnataka - Subsection Section 4(1) in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016 (1)Subject to the pleasure of the Government the non-official members nominated by the Government shall hold office for a period of three years.
