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 13(1)] [Section 13] [Entire Act] State of Karnataka - Subsection Section 13(1)(b) in Karnataka Improvement Boards Act, 1976 (b)undertake and execute any such Development Schemes or Improvement Schemes as may be necessary from time to time and incur expenditure therefor.