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 21 in The Bayaluseeme Development Board Act, 1994. 21. Allocation in plan.- The State Government shall keeping in view the plan of the Board make financial allocations to the Board in the annual plan of the State.
