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 20(1)] [Section 20] [Entire Act] State of Karnataka - Subsection Section 20(1)(iv) in Pilikula Development Authority Act, 2018 (iv)for reclaiming and upgrading the degraded forests as well as preservation, and management of the biodiversity found in the area including micro flora and fauna;