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 48] [Entire Act] State of Karnataka - Subsection Section 48(6) in Karnataka Urban Development Authorities Act, 1987 (6)The Authority and the Commissioner shall comply with such directions as the Government may, after perusal of the report of the auditor, thinks fit to issue.
