Section 3(2)(i) in Karnataka Housing Board Act, 1962

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

(i)[ three non-official members appointed by the State Government of which one be woman shall] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.]

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