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State of Karnataka - Section

Section 45 in Karnataka Urban Development Authorities Act, 1987

45. Estimates to be submitted to Government for sanction.

- The estimate, as approved by the Authority, shall be submitted to the Government which may, either sanction or disallow such estimate or any portion thereof and return the same for amendment. The Authority shall forthwith amend the estimate so returned and shall resubmit the amended estimate to the Government.