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 12E] [Entire Act] State of Karnataka - Subsection Section 12E(1) in Karnataka Improvement Boards Act, 1976 (1)The Government shall appoint an officer not below the rank of a Chief Engineer to be the Chief Engineer of the Authority.
