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 9] [Entire Act] State of Karnataka - Subsection Section 9(1) in The Hampi World Heritage Area Management Authority Act, 2002 (1)The State Government shall appoint an officer of the Town Planning Department not below the rank of an Assistant Director of Town planning, to be the Planning Officer.
