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(h) in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996 (h)"specified date" means such date as the State Government may for the purpose of any provisions of this Act, by notification, specify;
