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 68D] [Entire Act] State of Karnataka - Subsection Section 68D(2) in Karnataka Town and Country Planning Act, 1961 (2)Every such report of the Planning Authority shall be laid before each House of the State Legislature, as soon as may be, after it is received by the Government".]]
