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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Karnataka - Subsection

Section 39(3) in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016

(3)After the supersession of the Authority and until it is reconstituted, the powers, duties and functions of the Authority under this Act shall be carried on by the Government or by such officer or officers, as the Government may appoint for this purpose.