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 16] [Entire Act] State of Karnataka - Subsection Section 16(1) in Chalukya's Heritage Area Management Authority Act, 2017 (1)It shall be lawful for the Authority to levy; at such rate as may, by regulations be specified, a fee for grant of permission under section 14.
