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 37(2)] [Section 37] [Entire Act] State of Karnataka - Subsection Section 37(2)(c) in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996 (c)the restrictions and conditions subject to which Executive Officer may exercise his powers and perform his duties under section 24;