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 21] [Entire Act] State of Karnataka - Subsection Section 21(2) in The Karnataka Border Area Development Authority Act, 2010 (2)The State Government may keeping in view the project and programmes of the Authority, make financial allocations to the Authority in the annual Budget of the State.
