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 18(3)] [Section 18] [Entire Act] State of Karnataka - Subsection Section 18(3)(d) in Karnataka Town and Country Planning Act, 1961 (d)a tourism project with an investment of not less than Rupees one hundred crores as may be notified by the State Government from time to time]