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 56 in Karnataka Urban Development Authorities Act, 1987 56. Fines when realised to be credited to the funds of the Authority. - All fines realised in connection with prosecution under this Act shall be paid to the credit of the funds of the Authority.
