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 37A] [Entire Act] State of Karnataka - Subsection Section 37A(g) in Karnataka Slum Areas (Development) Act, 1973 (g)furnish to the Government a copy of the minutes of the proceedings of the Board and any other information which the Government may, from time to time, call for; and
