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 16] [Entire Act] State of Karnataka - Subsection Section 16(1) in The Hampi World Heritage Area Management Authority Act, 2002 (1)It shall be lawful for the Authority to levy, at such rate as may, by regulations be specified, a fee for grant of permission under section 14.
