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 5] [Section 7(3)] [Section 7] [Entire Act] State of Karnataka - Subsection Section 7(3)(a) in Karnataka Village Offices Abolition Act, 1961 (a)if it was granted or continued in respect of or annexed to an inferior village office be regranted to the holder of such village office; and