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 31] [Entire Act] State of Karnataka - Subsection Section 31(1) in The Karnataka Public Libraries Act, 1965 (1)The State Government shall make annually a grant to every District Library Authority of an amount equal to six per cent of the land revenue collection of the district.
