Legal Document View

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
[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(1)(c) in The Karnataka Certain Inams Abolition Act, 1977

(c)"Deputy Commissioner" includes any officer not below the rank of an Assistant Commissioner authorised by the State Government by notification, to exercise the powers of a Deputy Commissioner under this Act;