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 23 in The Sahyadri Heritage Development Authority Act, 2011 23. Report. - The Authority Shall Before Such Dates, In Such Form And At Such Interval As May Be Prescribed Submit The Prescribed Report To The State Government.
