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] [Entire Act] State of Karnataka - Section Section 43 in Karnataka Slum Areas (Development) Act, 1973 43. Power of Board to make regulations.- The Board may make regulations in regard to the meeting of the Board and the conduct of business, including quorum in the meeting.
