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State of Karnataka - Section

Section 19 in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011

19. Budget of the Authority.

- The Authority shall prepare in such form and at such time every year, as may be prescribed, a budget for the next financial year showing estimated receipts and expenditure of the Authority in respect of the administration of the Act and shall forward to the Government such number of copies thereof, as may be prescribed.