Legal Document View

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
[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(4)(c) in The Karnataka Information Technology Investment Regions Act, 2010

(c)It shall prepare a detailed master plan in accordance with the Karnataka Town and country planning Act,1961 earmarking the area for integrated Township, processing and non processing areas and such other particulars as may be prescribed.