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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(d) in The Bayaluseeme Development Board Act, 1994.

(d)"development department" means, all departments of the State Government functioning in Bayaluseeme including any body or corporation established by the State Government by or under any law, having jurisdiction over that area but excluding police and judicial departments: