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 51 in The Karnataka Tank Conservation and Development Authority Act, 2014 51. Power to make regulations. - The Authority may, subject to the provisions of this Act and the rules made there under and with the previous sanctions of the Government by notification after previous publication may make regulations to carry out the purposes of this Act in so far as it relates to its functions, powers and duties.The above translation of PÀ£ÁðlPÀ¸ÀgÉÆêÀgÀ¸ÀAgÀPÀëuÉ ªÀÄvÀÄÛC©üªÀÈ¢Þ ¥Áæ¢üPÁgÀC¢ü¤AiÀĪÀÄ,
