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 14] [Entire Act] State of Karnataka - Subsection Section 14(i) in Karnataka Khadi and Village Industries Act, 1956 (i)to acquire and hold such movable and immovable property as it deems necessary and to lease, sell or otherwise transfer any such property:
