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 60 in Karnataka Urban Development Authorities Act, 1987 60. Sanction of prosecution. - No prosecution for any offence punishable under this Act shall be instituted except with the previous sanction of the Authority.
