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 11] [Entire Act] State of Karnataka - Subsection Section 11(iii) in Chalukya's Heritage Area Management Authority Act, 2017 (iii)to cause to be carried out such works as are contemplated in the development plan duly approved by the State Level Advisory Committee.
