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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Karnataka - Subsection

Section 42(2)(a) in Karnataka Urban Development Authorities Act, 1987

(a)the cost, if any, of maintaining a separate establishment for the collection of the rents and profits and other proceeds of the property vested or vesting in or acquired by the Authority under this Act ;