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 51] [Entire Act] State of Karnataka - Subsection Section 51(4) in The Karnataka Police Act, 1963. (4)Every direction and order made by the District Magistrate under this or the preceding section shall be subject to revision by the Government, but save as aforesaid shall be final.
