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 18A] [Entire Act] State of Karnataka - Subsection Section 18A(e) in Karnataka Housing Board Act, 1962 (e)raising the level of any land which the Board may consider expedient to raise to facilitate better drainage;
