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 20(1)] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(1)(xxii) in Pilikula Development Authority Act, 2018

(xxii)for educational and research programmes in the fields of science and technology, art, culture, heritage, Local history, flora and fauna, importance of Western Ghats, coastal environment, fresh water and Marine species of fish, Medicinal plants, Wild life, tourism, environment, Ground water recharging, rain water harvest, eco-friendly farming and to establish institutions necessary to promote such activities;