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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(1) in The Bayaluseeme Development Board Act, 1994.

(1)The Board shall every year prepare an annual plan for the development of Bayaluseeme and forward it to the State Government for approval. The State Government may approve the plan with or without modification.