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 20 in Karnataka Krishna Basin Development Authority Act, 1992 20. Application of fund. - The fund of the Authority and all property held or vested in the Authority shall be applied for the administration of this Act.
