Section 23(2)(d) in The Karnataka Lokayukta Act, 1984

[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

(d)the powers of a civil court which may be exercised by the Lokayukta or an Upalokayukta under clause (f) of sub-section (2) of section 11;

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