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 71(2)] [Section 71] [Entire Act] State of Karnataka - Subsection Section 71(2)(d) in Karnataka Slum Areas (Development) Act, 1973 (d)the preparation of plans for the development of any slum area or slum clearance area and matters to be included in such plans.