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 11] [Entire Act] State of Karnataka - Section Section 24 in Karnataka Town and Country Planning Act, 1961 24. [ Enforcement of the Comprehensive Development Plan. [Substituted by Act 23 of 2004 w.e.f. 3.6.2004] - The Provisions of sections 14, 14A, 15, 16, 17, 18 and 18A shall apply mutatis mutandis to the enforcement of the Comprehensive Development Plan]
