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] [Entire Act] State of Karnataka - Section Section 24 in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016 24. Levy of Fee. - It shall be lawful for the Authority to levy, at such rate as may, by the regulations be specified, a fee for grant of permissions under section 22.
