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 20] [Entire Act] State of Karnataka - Subsection Section 20(4) in The Kaginele Development Authority Act, 2009 (4)The Authority shall have power to undertake works and incur expenditure for the execution of the development plan approved by the State Government under this section.
