Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(a) in Karnataka Maritime Board Act, 2015

(a)all properties, assets and funds and all rights to levy rates vested in the Government for the purposes of the port Inland Water Ways/Ferry Service and Coastal Protection Works immediately before such day, shall be valued by an independent valuer approved by the Government and appoint such valuation, shall vest in the Board;