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 Kaginele Development Authority Act, 2009 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.
