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 25 in The Kaginele Development Authority Act, 2009 25. 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 23.
