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 37] [Entire Act] State of Karnataka - Subsection Section 37(1) in Karnataka Slum Areas (Development) Act, 1973 (1)The Government shall appoint an officer not below the rank of a Deputy Secretary to Government to be the Commissioner of the Board.
