Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Karnataka - Subsection

Section 46(1) in Karnataka Krishna Basin Development Authority Act, 1992

(1)In the Karnataka Urban Development Authorities Act, 1987 (Karnataka Act 34 of 1987), in section 78, the words "the Bagalakote Town Development Authority" wherever they occur, shall be omitted.