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 7] [Entire Act] State of Karnataka - Section Section 20 in Karnataka Housing Board Act, 1962 20. [Sanction to programme and budget. [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.] - The State Government may sanction the programme and the budget forwarded to it with such modifications as it deems fit.]
