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 6] [Entire Act] State of Karnataka - Subsection Section 6(6) in The Karnataka Regulation of Stone Crushers Act, 2011 (6)Each stone crusher unit shall be located in a minimum area of one acre of land including stone crushers belonging to State Government or the Panchayat as the case may be.
