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 41] [Entire Act] State of Karnataka - Subsection Section 41(2) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011 (2)On receipt of an appeal under sub-section (1), the Appellate Authority shall after giving the applicant an opportunity of being heard, dispose of the appeal as expeditiously as possible.The above translation of the PÀ£ÁðlPÀCAvÀðd® (C©sªÀȢݪÀÄvÀÄÛ ¤ªÀðºÀuÉAiÀÄ«¤AiÀĪÀÄ£ÀºÁUÀÆ ¤AiÀÄAvÀçt)C¢s¤AiÀĪÀÄ, 2011 (2011 gÀPÀ£ÁðlPÀ C¢s¤AiÀĪÀĸÀASÉå: 25) be published in the official Gazette under clause (3) of Article 348 of the Constitution of India.
