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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Karnataka - Subsection

Section 27(2)(b) in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016

(b)reference to "Public Premises" in that Act and those rules shall be deemed to be references to premises of the Authority , and references to " the State Government" in section 6,7,8,14, 15, 16 and 17 of that Act shall be deemed to be references to the Authority.