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 76L in Karnataka Town and Country Planning Act, 1961 76L. Returns and information. - Every Planning Authority shall furnish to the State Government such reports, and other information as the State Government may from time to time require.
