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 17] [Entire Act] State of Karnataka - Subsection Section 17(1) in The Hampi World Heritage Area Management Authority Act, 2002 (1)The Authority shall have a fund to be called the Authority Fund which shall be operated by such officers as may be authorised by the Authority.
