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] [Entire Act] State of Karnataka - Section Section 22 in The Bayaluseeme Development Board Act, 1994. 22. Grant by State Government.- The State Government shall every year make a grant to the Board of a sum equivalent to the administrative expenses of the Board.
