Legal Document View

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
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(4) in Sri Malai Mahadeshwaraswamy Kshetra Development Authority Act, 2013

(4)The Authority shall have power to undertake works and incur expenditure for execution of development plans [***] [Omitted by Act 15 of 2016 w.e.f 14.07.2016.] in accordance with the provisions of the Karnataka Transparency in Public Procurement Act, 1999 (Karnataka Act 29 of 2000).