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 18] [Entire Act] State of Karnataka - Subsection Section 18(2) in Nadaprabhu Kempegowda Heritage Area Development Authority Act, 2018 (2)The State Government may by general or special order make transitory provision, if in the opinion of the State Government; it is expedient to do so.
