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 34] [Entire Act] State of Karnataka - Subsection Section 34(6) in Karnataka Urban Water Supply and Drainage Board Act, 1973 (6)The Board shall consider every estimate so laid before it and shall sanction the same, either without modifications or with such modifications as it may think fit.
