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] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(g) in The Bayaluseeme Development Board Act, 1994. (g)"plan" means, the annual plan prepared by the Board for development of Bayaluseeme but excluding the district plan of the zilla panchayat and of various development departments;
