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 76K] [Entire Act] State of Karnataka - Subsection Section 76K(1) in Karnataka Town and Country Planning Act, 1961 (1)Every Planning Authority shall carry out such directions as may be issued from time to time by the State Government for the efficient administration of this Act.
