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 9] [Section 19] [Entire Act] State of Karnataka - Subsection Section 19(7) in Karnataka Urban Development Authorities Act, 1987 (7)The Authority shall not denotify or reconvey any land included in the scheme without the specific orders of the Government.
