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] [Entire Act] State of Karnataka - Subsection Section 20(4) in The Basavakalyan Development Board Act, 2005 (4)The Board shall have power to undertake works and incur expenditure for execution of development plans approved by the State Government under this section.
