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[Cites 0, Cited by 0] [Section 27A] [Entire Act]

State of Karnataka - Subsection

Section 27A(3) in Karnataka Slum Areas (Development) Act, 1973

(3)Subject to such restrictions, conditions and limitations as may be prescribed, the Board, shall have power to lease, allot, sell or otherwise transfer the sites formed in the layout under sub-section(1) or dwelling unit of any building constructed in such layout.