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 2] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(n) in Karnataka Housing Board Act, 1962 (n)"programme" means the annual housing programme [and land development programme] [Inserted by Act 8 of 1988 w.e.f. 1.5.1988.] prepared by the Board under section 19;
