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 2] [Entire Act] State of Karnataka - Subsection Section 2(b) in The Karnataka Public Premises (Eviction Of Unauthorised Occupants) Act, 1974 (b)“corporate authority” means, any company or corporation referred to in sub-clauses (ii) and (iii) of clause (e) of this section;
