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 19 in The Basavakalyan Development Board Act, 2005 19. Power to amend the Schedule. - The State Government may by notification amend the Schedule by adding or modifying any entry therein, after following such procedure as may be prescribed.
