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 11] [Entire Act] State of Karnataka - Subsection Section 11(viii) in Chalukya's Heritage Area Management Authority Act, 2017 (viii)to entrust to any local authority or other agency the work of execution of any development plan or development of the Heritage area.
