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 65] [Entire Act] State of Karnataka - Subsection Section 65(1) in Karnataka Slum Areas (Development) Act, 1973 (1)The prescribed authority may by general or special order either before or after the institution of the proceedings compound any offence made punishable by or under this Act.
